Section 40(3) in The Maharashtra Medical Practitioners Act, 1961
(3)The register kept or maintained or deemed to be kept and maintained-(i)Under the Bombay Medical Practitioners' Act,1938, in its application to the Bombay area of the State; and(ii)under the Central Provinces and Berar Ayurvedic and Unani Practitioners Act, 1947, in its application to the Vidarbha region of the State, which are in force immediately before the appointed day, shall be deemed to be the register under this Act, until the register prepared under section 17 comes into force under sub-section (9) thereof.
