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State of Karnataka - Section
Section 57 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
57.
The following fees shall be levied by the Board:-| (1) | For registration of every additionalqualification [Section 15 (1)] | Rupees five |
| (2) | For first registration [Section 16 (1)] | Rupees fifteen |
| (3) | For enrollment of names of persons referred toin the proviso to sub-section (1) of Section 16 | Rupees two |
| (4) | For enrollment of names in the List underSection 18 (2) | Rupees ten |
| (5) | For renewal under [section 19 (1)] | Rupees ten |
| (6) | For restoration of name after its removal underSection 19 [2] | Rupees five |
| (7) [ [Inserted By G.S.R. 917 dated 21st April 1966.] | For on application for registration | Rupees two] |