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State of Madhya Pradesh - Section

Section 34 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

34. Publication of the State Register of practitioners.

- It shall be obligatory on the Registrar to get the State register of practitioners published in every five years provided that the first publication is made before hundred and twenty days of the expiry of three years from the date of the constitution of the Board. The Registrar shall along with blank papers, keep a copy of such printed list in which he shall make entry of any change or removal as required in that year.