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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)Every registered practitioner to whom sub-section (1) applies shall, on obtaining any title, degree or diploma which is a recognised medical qualification, make an application to the Council in such form and within such period as may be prescribed together with such fee as may be prescribed by regulation for each qualification obtained for entering such title, degree or diploma in the State Medical Register either in substitution for, or in addition to, any entry previously made :Provided that where such title, degree or diploma has been obtained prior to the date of commencement of this Act, such application shall be made within six months from the date of such commencement.