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State of Madhya Pradesh - Section

Section 10 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

10. Change of name or surname.

- Any practitioner willing to change his/her name or surname or address shall make an application alongwith proof for such change to the Registrar, and shall pay the fee as specified in the Appendix. The Registrar shall change the entry and inform the applicant in writing.