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State of Madhya Pradesh - Section

Section 12 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

12. Verification from outside State.

- Any person who holds recognised qualification from the State other than Madhya Pradesh, if applied for registration to the Council, shall be liable to pay the prescribed fee for verification. If the Council is asked for verification from other Council/Board for granting registration, the Registrar shall verify such cases after receipt of the fee as specified in the Appendix.