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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(4)Every registration certificate renewed, shall be endorsed and its corresponding entry shall be made in the State Register of Homoeopathy, which shall be attested and signed by the Registrar. After verification of the entry, the certificate in Form "D" shall be sent to the person concerned through registered spot.