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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)The State medical register shall be in such form, and shall be divided into such parts as may be prescribed. The register shall include the full name, address and qualification of the registered practitioner, the date on which each qualifications was obtained and such other particulars as may be prescribed.