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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The United Provinces Indian Medicine Act, 1939

(2)The Registrar shall, so far as practicable, keep the register correct and up-to-date and may, from time to time, enter therein any material alteration in the addresses or qualifications of the practitioners. He shall also remove from the register, the names of the registered practitioners who die or who cease to be qualified as such.