Section 4(6) in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
(6)On every envelope referred to in sub-regulation (1) pertaining to a termination of pregnancy under Section 5, shall be noted the name and address of the registered medical practitioner by whom the pregnancy was terminated and the date on which the pregnancy was terminated and such envelope shall be marked 'SECRET'.Explanation. - The columns pertaining to the hospital or approved place and the serial number assigned to the pregnancy woman in the Admission Register shall be left blank Form I in the case of termination performed under Section 5 of the Act.
