Section 19 in The Maharashtra Acupuncture System of Therapy Act, 2015
19. Preparation of Register.
(1)The Council shall maintain a register of Acupuncture practitioners and Acupuncture personnel in such form as may be prescribed.(2)The Registrar shall, from time to time, make necessary entries in the register in respect of the persons whose names are to be registered, their qualifications and their addresses and may also, from time to time, make such alterations and modifications therein as may be required in consequences of any orders passed by the Council.
