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State of Madhya Pradesh - Section

Section 5 in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001

5. Application and fees for Registration.

- The application for enrolment under sub-section (1) of Section 39 shall be in Form-II and shall be accompanied by satisfactory proof of payment of fee of Rs. 400/- and a true copy of certificate of recognised qualifications duly attested by a Magistrate or a Gazetted Officer. The applicant may also enclose attested copies of such other certificates and documents in support of his application as he may think necessary and the Registrar may also require the applicant to furnish such other certificates and testimonials or the original certificates verification of which is considered necessary.