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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(2)The Registrar shall See that the State register of practitioners is as far. as possible correct at all times and may, from time to time, enter therein any material alteration in the address or qualifications of a registered practitioner.