Section 22 in The Indian Medical Council Act, 1956
22. Supply of copies of the State Medical Registers.-
Each State Medical Council shall supply to the Council [six] printed copies of the State Medical Register as soon as may be after the commencement of this Act and subsequently after the first day of April of each year, and each Registrar of a State Medical Council shall inform the Council without delay of all additions to and other amendments in the State Medical Register made from time to time.
