Section 25(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)Every person applying to have his name entered in the State Register of Practitioners shall satisfy the Board that he possesses any qualifications which entitles him to claim registration under this Act and he shall inform the Registrar of the date on which he obtained such qualification and shall furnish such other information as may be required by the Registrar in order to enable him to discharge his duties under this Act.
