Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 30] [Entire Act] Union of India - Subsection Section 30(2) in The Indian Medicine Central Council Act, 1970 (2)The entries in respect of any such person in a State Register of Indian Medicine shall be altered in accordance with the alterations made in the Central Register of Indian Medicine.
