Section 19 in The Maharashtra Medical Practitioners Act, 1961
19. Persons not entitled to registration [* * *] [The words 'or enlistment' were deleted by Maharashtra 30 of 1979, Section 9(c).].
- Notwithstanding anything contained in [section 17] [The words and figures 'section 17' were substituted for the words and figures 'section 17 and 18', by Maharashtra 30 of 1979, Section 9(a).] no person, whose name has been removed from any register [* *] [The words 'or list' were deleted by Maharashtra 30 of 1979, Section 9(b).] kept under-(i)The Bombay Medical Practitioners' Act, 1938, as in force in the Bombay area of the State;(ii)The Central Provinces and Berar Ayurvedic and Unani Practitioners' Act, 1947, as in force in the Vidarbha region of the State;(iii)The Medical Act, as in force in the Hyderabad area of the State;(iv)any other law for the time being in force in India or any part thereof regulating the registration of practitioners of medicine,for infamous conduct in a professional respect, shall be entitled to have his name entered in the register [* * *] [The words 'or the list respectively' were deleted by Maharashtra 30 of 1979.] unless his name is duly restored to the register [* * *] [The words 'or the list' were deleted by Maharashtra 30 of 1979.] from which it was so removed.
