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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(3)The practitioner who has been granted the provisional registration in Form "H" after completion of training shall obtain his diploma/degree and submit its copy duly attested to the Registrar within 6 months fixed under sub-rule (2) for registration under Section 22 of the Adhiniyam.