Section 20 in The Paschim Banga Unani System Of Medicine Act, 1979
20. Register of registered Unani practitioners.
(1)The Council shall maintain a Register in such form and in such manner as may be prescribed.(2)The Registrar shall from time to rime make necessary entries in the Register in respect of the persons whose names are directed to be registered, their qualifications and their addresses and may also from time to time make such alterations or modifications as may be required in consequence of any order passed by the Council or otherwise.
