Section 34(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(1)It shall be the duty of the Registrar to keep the State Register in accordance with the provisions of this Act and of any Order made by the Council, to revise it from time to time in such manner as may be prescribed by Regulations, to publish it in the Gazette and to discharge such other functions as are or may be required to be discharged by him under this Act and the Rules and Regulations made thereunder.
