Section 24 in The Indian Medicine Central Council Act, 1970
24. Supply of copies of State Register of Indian Medicine .-
Each Board shall supply to the Central Council three printed copies of the State Register of Indian Medicine as soon as may be after the commencement of this Act and subsequently after the first day of April of each year, and each Board shall inform the Central Council without delay of all additions to and other amendments in the State Register of Indian Medicine made, from time to time.
