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State of Madhya Pradesh - Section

Section 3 in The M.P. Ayurvedic Ashaskiya Maha Vidyalayon Ke Chhatron Ke Pariksha Sambandhi Vishesh Upbandh Adhiniyam, 1979

3. Board to provide examination for AVMS.

- Notwithstanding anything contained in any law for the time being in force or any rules or regulations made thereunder the Board shall admit all persons who were immediately before the coming into force of this Act persuing a course of study in any private college in preparation of an examination conducted by any institution or Board outside the State granting a recognised qualification to an examination to be conducted by the Board in accordance with the provisions of this Act.