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State of Madhya Pradesh - Section

Section 5 in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975

5. Maintenance of Admission Register.

(1)Every head of the hospital or owner of the approved place shall maintain a register in Form III for recording therein the admissions of women for the termination of their pregnancies.
(2)The entries in the Admission Register shall be made serial and a fresh serial shall be started at the commencement of each calendar year and the serial number of the particular year shall be distinct from the serial number of other years by mentioning the year against the serial number, for example, serial number 5 of 1972 and serial number 5 of 1973 shall be mentioned as 5, 1972 and 5, 1973.
(3)The Admission Register shall be a secret document and the information contained therein as to the name and other particulars of the pregnant woman shall not be disclosed to any person.