Section 28(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)Any practitioner falling under sub-section (1) and desirous of getting his name incorporated in the list referred to therein shall submit an application in the prescribed form together with such fee not exceeding fifty rupees as may be prescribed, to the Registrar within [five] [Substituted for 'two' by Madhya Pradesh Act No. 6 of 1975 (w.e.f. 11-2-1971).] years from the specified date.[* * *] [Proviso omitted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).]
