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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(e) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(e)[ all such registered practitioners registered under any of the Acts repealed under clause (a) or the Rajasthan Indian Medicine Act, 1953 (No. 5 of 1953), and residing in the State shall be deemed to be enrolled as registered practitioners in the State Register of Practitioners.] [Substituted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-75).]