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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(3)It shall be the duty of the Registrar to keep and maintain the State Register in accordance with the provisions of this Act and of any order made by the Council and from time to time revise the Register and publish it in the Gazette and in such other manner as may be prescribed.