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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(1)The Council may after giving the person concerned reasonable opportunity of being heard and enquiring into his objections, if any, order that any entry in the State Medical Register which in the opinion of the Council, has been fraudulently or incorrectly made or brought about, be cancelled or amended.