Section 21 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
21. Prohibition from practice except as provided in this Act or Central Act No. 102 of 1956.
- Save as provided in this Act or the Indian Medical Council Act, 1956 (No. 102 of 1956), no person shall practice or hold himself out, whether directly or indirectly as practising medicine within the State.
