Section 73(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(2)The required fee including the postage charges has been remitted through Bank Draft No........... drawn on.........for Rs........or paid in cash vide R.No........ date..........

Date...............	Yours faithfully,
Place..............	........................
	(Name and signature of the applicant)

For Use of the Office of the M.P. Homoeopathy ParishadFee received............Amount..................Whether application is complete/incomplete and full fee received.

Signature	Order of the Registrar
Incharge Clerk	Signature
	Registrar

Form "H"[See Rule 7 (3)]State Council of Homoeopathy, Madhya Pradesh Provisional Certificate of RegistrationCertificate that Shri/Ku./Smt............. Son/Daughter/Wife of........ resident of.......... District......... has been granted provisional registration under Section 24 of the Madhya Pradesh Homoeopathy Council Adhiniyam, 1976 on passing the.............. examination. His/her registration number is Prov. No.............. dated........... as per Provisional Registration Register. This certificate shall be valid till the completion of his/her training period and/or the qualification is conferred upon him at a convocation held by the State Council of Homoeopathy or University.

Bhopal :
Seal
Dated..............	Registrar

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000