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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(3)A copy of the register in accordance with Rule 3 or the revised register, as the case may be, so published, shall be affixed on the notice-board of the Council.