Section 33(1) in Himachal Pradesh Para-Veterinary Council Act, 2010
(1)It shall be the duty of the Registrar to keep and maintain the State Register in accordance with the provisions of this Act and any order made by the Council to revise it from time to time in such manner as may be prescribed by regulations, to publish it in the Official Gazette and to discharge such other functions as are or may be required to be discharged by him under this Act and the rules and regulations made thereunder.
