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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Indian Medicine Central Council Act, 1970

(1)The Central Council shall cause to be maintained in the prescribed manner, a register of practitioners in separate parts for each of the system of Indian Medicine to be known as the Central Register of Indian Medicine which shall contain the names of all persons who are for the time being enrolled on any State Register of Indian Medicine and who possess any of the recognised medical qualifications.