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

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(1)No candidate after passing the qualifying examination shall be allowed to undergo training unless he has applied in Form "G" through the principal of the recognised institution in which the applicant has been asked to undergo training and paid the fees for provisional registration.