Section 24 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
24. State Register of Practitioners.
(1)The Board shall cause to be maintained in the manner prescribed a register of practitioners resident in the Madhya Pradesh to be known as the State Register of Practitioners.(2)The State Register of Practitioners shall be in such form as may be prescribed, and shall contain the name, address and qualifications of every registered practitioner together with the date on which such qualifications were acquired.(3)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (1 of 1872).
