Section 25 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
25. Person who may be registered and registration fee.
(1)Every person possessing a recognised qualification shall be eligible for enrolment on the State Register of Practitioners on furnishing to the Registrar proof of such qualification and on payment of such fee not exceeding [one hundred] [Substituted for 'twenty' by Madhya Pradesh Act No. 28 of 1984 (w.e.f 11-7-1984).] rupees as may be prescribed.(2)Every person applying to have his name entered in the State Register of Practitioners shall satisfy the Board that he possesses any qualifications which entitles him to claim registration under this Act and he shall inform the Registrar of the date on which he obtained such qualification and shall furnish such other information as may be required by the Registrar in order to enable him to discharge his duties under this Act.
