Section 22(2) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
(2)Any practitioner falling under sub-section (1) and desirous of getting his or her name incorporated in the list referred to therein, shall submit an application in the prescribed form together with the prescribed fee to the Registrar within six months from the specified date :Provided that the State Government may, by notification, for reasons to be specified therein, extend the aforesaid period by a further period not exceeding three months.
