Section 21(1) in The Maharashtra Medical Practitioners Act, 1961
(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 the certificates of registration [* * *] [The words 'and renewal slip' were deleted by Maharashtra 5 of 1972, Section 4.] in accordance with the provisions of this Act, the rules made thereunder, and the orders of [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, Section 23(a).].
