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State of Madhya Pradesh - Section

Section 15 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

15. Persons who may be registered and registration fee.

- Every person possessing recognised qualification shall be eligible for enrolment on the State Register on furnishing to the Registrar proof of such qualification and on payment of such fee as may be prescribed and different fee may be prescribed for different persons mentioned in Section 14.