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State of Madhya Pradesh - Section

Section 33 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

33. Change in address.

- Every practitioner shall be careful to see that he reports immediately to the Registrar if there is any change in his address and also reply to him of the communication received from the Registrar in this connection so that his correct address may properly be entered in the State Register of practitioners.