Section 20(5) in The Maharashtra Medical Practitioners Act, 1961
(5)The [Council] [[This word was substituted for.the word 'Board' by Maharashtra 23 of 1982,section 22(a).]] may of its own motion, or on the application of any person, after due and proper enquiry and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register if in the opinion of the [Council] [[This word was substituted for.the word 'Board' by Maharashtra 23 of 1982,section 22(a).]] such entry was fraudulently or incorrectly made.
