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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(10)(b) in The Maharashtra Medical Practitioners Act, 1961

(b)[ Such certificate shall be valid until it is duly cancelled and the name of the practitioner is removed from the register under the provisions of this Act; and every certificate of registration given before the commencement of the Maharashtra Medical Practitioners (Amendment) Act, 1972 which is valid on such commencement shall, subject to the provisions of section 23A, be valid likewise, and shall continue, accordingly.] [Clause (b) was substituted by Maharashtra 5 of 1972, Section 2(b).]