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State of Goa - Section
Section 98 in The Goa Medical Council Rules, 1995
98. Charging of fees.
- Fees shall be levied by the Council as shown below:| Sr. No. | Purpose | Rs. |
| (i) | For recording change of name in the register. | 50 |
| (ii) | For entering each additional qualification specified in theSchedule to the Act or in the First Schedule or Part I of theThird Schedule to the Indian Medical Council Act, 1956. | 50 |
| (iii) | For entering each additional qualification specified in theSecond Schedule or Part II of the Third Schedule to the IndianMedical Council Act, 1956. | 50 |
| (iv) | For issue of duplicate certificate of registration. | 100 |
| (v) | For issue of a certified copy of an entry in the register. | 50 |
| (vi) | Provisional Registration. | 200 |
| (vii) | Permanent Registration. | 500 |
| (viii) | Temporary Registration (special). | 250 |
| (ix) | Continuation (Renewal) of Registration. | 50 |