Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(d) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(d)to reprimand a Registered Paramedical Practitioner, to suspend or r move the name from the State Register, or to take such it tier disciplinary action against him, as may, in the opinion of the Council, be necessary or expedient;