Section 32 in The United Provinces Indian Medicine Act, 1939
32. Notice of deaths and erasure of names from register.
(1)Every Registrar of Deathawho receives notice of the death of a person whose name he knows to be entered in the register of Vaidyas and Hakims, shall forthwith transmit by post or otherwise to the Registrar of the Board, a certificate of such death, signed by him and stating particular of the time and place of death.(2)On receipt of such certificate, or other reliable information regarding such death the Registrar shall remove the name of the deceased person from the register.
