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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(2)A person whose name has been entered in the State Register of the practitioners and who has acquired a degree, diploma or other equal qualification in Ayurved, Unani or Naturopathy, he may register his additional qualification under Section 26 of the Act by sending an application to the Registrar together with a fee of Rs. 5 by money order.