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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

(2)It shall be the duly of the Registrar of the Council to keep the State Register in accordance with the provisions of the Act and of any orders made by the Council, and from time to time revise the register in the prescribed manner and publish it in the Gazette.