Section 42(2)(l) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

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State of Madhya Pradesh - Subsection

Section 42(2)(l) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(l)the form in which and the fee together with which an application shall be made under sub-section (2) of Section 28 for incorporation of name of a practitioner in the list of persons in practice; and

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State of Madhya Pradesh - Subsection

Section 42(2)(l) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970