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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020

(6)The Board of Ethics and Registration for Indian System of Medicine shall ensure electronic synchronization of the National Register and the State Register in such a manner that any change in one such register is automatically reflected in the other register.