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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1) in Uttarakhand Medical Council Act, 2002

(1)It shall be the duty of the Registrar to make entries in the register, from time to time, to revise the same and to issue certificate of registration in accordance with the provisions of this Act, and the rules made there under.