Section 3(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(2)The Register for sub-section (2) of Section 22 shall be in Form "B" for persons who were enrolled under Section 16 (2) of the Madhya Pradesh Homoeopathic and Biochemic Practitioners Act, 1951 repealed by the Madhya Pradesh Homoeopathy Parishad Adhiniyam, 1976 and who were entered in the register maintained under Rule 3 (1) of the Madhya Pradesh Homoeopathy Council (Publication of Register and Appeal) Rules, 1976.
