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State of Madhya Pradesh - Section

Section 24 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

24. Recognition of paramedical qualification in certain cases.

- Where any Paramedical Institution is established or any Paramedical Institution opens a new or higher course of study except with the previous permission of the State Government in accordance with the provisions of this Act, no paramedical qualification granted to any student of such Paramedical Institution shall be a recognised paramedical qualification for the purposes of this Act.