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State of Madhya Pradesh - Section

Section 31 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

31. Application for registration.

- The application for registration shall be in Form V and shall be accompanied by a copy, duly attested by Gazetted Officer, of the certificate, degree or diploma approved for registration in the Act. It may also enclose with it attested copies of such other certificates as the practitioner may wish to submit for consideration in deciding the application. The Registrar may also require the applicant to furnish such other certificates and testimonials, etc., as he may deem necessary. Original certificates, etc., shall not be enclosed with the application, but the Registrar may require any applicant to produce them.