Section 6 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
6. Application and fees for registration.
- The application for entry under sub-section (1) of Section 22 shall be in Form "F" and shall be accompanied by a receipt of payment of fee as specified in the appendix, and a true copy of certificate of recognised qualification duly attested by a Magistrate or a Gazetted Officer. The applicant may also enclose attested copies of such other certificates and documents in support of his application. The Registrar may require the applicant to furnish any other certificate/document in original for verification.
