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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(5)If any person fails to apply alongwith the fee as specified in the Appendix in accordance with sub-rule (2) his registration under Section 22 of the Adhiniyam, shall be cancelled. He may apply for restoration of his name of Form "F" after paying the fee as specified in the Appendix.