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State of Gujarat - Section

Section 70 in Gujarat State Council for Physiotherapy Rules, 2013

70. Application for registration.

(1)A person possessing the qualification as a physiotherapist under the provision of the Act shall make an application in Form VII to the Secretary of the Council to have his name entered in the register along with the fees and the late fees, if any as may be determined by the Council.
(2)A registered practitioner may make an application to register his additional qualification in Form XI and the register shall make the entries in the register and inform the registered practitioner of having taken entries in the register, of Additional Qualification in form XII.
(3)The fees to be paid under sub-rules (1) and (2) shall be paid either in cash in the office of the Council or by the crossed postal order or by money order or by cheque or demand draft.