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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(1)Any person applying for having his name entered in the State Register of practitioners for registration under sub-section (1) of Section 25 of the Act shall have to deposit Rs. 20 by money order alongwith the application.