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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001

(3)Any change in the address of the enrolled Practitioner shall be communicated by such Practitioner to the Registrar and the Registrar shall enter the changed address in the Register accordingly.