Section 11(3) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(3)Any person who possesses a recognised medical qualification shall at any time on an application made in the prescribed form to the Registrar and on payment of a fee as may be prescribed by regulation and on presentation of his degree or diploma, as the case may be, be entitled to have his name entered in the State medical register ordinarily within three months after completion of prescribed formalities :Provided that if a person possesses more than recognised medical qualifications, he shall mention in the application all the recognised medical qualifications which he possesses on the date he makes the application :Provided further that the applicant who is unable to present for sufficient cause, his degree or diploma may be granted a provisional registration for a period not exceeding one year if he satisfies the Council that he holds such a degree or diploma.
