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

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(2)Every person, within one year or on any other date fixed by the Council for the first time after publication of these rules and within 180 days from the expiry of five years of renewal, shall apply in Form "E" alongwith his certificate of registration, and pay the fee as specified in the Appendix.