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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(4) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(4)On receipt of intimation from the Practitioner the Council is satisfied that the Practitioner has not ceased to practice then the Council may direct the Registrar to restore the name of such Practitioner in the State Register and the Registrar shall comply with such direction.