Section 21(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)It shall be the duty of the Registrar to keep the State register of practitioners in accordance with the provisions of this Act and, from time to time, to revise it in the prescribed manner 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.
