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State of Maharashtra - Act

The Maharashtra Medical Practitioners (Registration) Rules, 1961

MAHARASHTRA
India

The Maharashtra Medical Practitioners (Registration) Rules, 1961

Rule THE-MAHARASHTRA-MEDICAL-PRACTITIONERS-REGISTRATION-RULES-1961 of 1961

Published on 13 November 1961
Commenced on 13 November 1961
[This is the version of this document from 13 November 1961.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Medical Practitioners (Registration) Rules, 1961Published vide Notification G.N., U.D. and P.H.D., No. MMP-1061 (p) Unification, dated 13th November, 1961, (M.G., Part 4-B, page 1064)In exercise of the power conferred by clauses (e), (f), (g), (h) [and (i)] [Substituted by G.N. of 9.11.1965.] of sub-section (2) of section 30 of the Maharashtra Medical Practitioners Act, 1961 (Maharashtra XXVIII of 1961) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby, after previous publication, makes the following rules, namely:-

1. Short title.

- These rules may be called the Maharashtra Medical Practitioners' (Registration) [* * * * *] [Deleted by G.N. dated 7-8-1981.] Rules, 1961.

2. Definitions.

(1)In these rules, unless the context otherwise requires, -

(a)"Act" means the Maharashtra Medical Practitioners Act, 1961 (Maharashtra XXVIII of 1961);

(b)"Form" means a form appended to rules;

(c)"Section" means a section of the Act;

(d)"Committee" means the Committee appointed under subsection (6) of section 17.

(2)The words and expressions used in these rules but not defined therein shall have the meaning respectively assigned to them in the Act.

3. Further particulars to be included in register [* * * * *] [Deleted by G.N. dated 7-8-1981.].

- The register [* * * * *] [Deleted by G.N. dated 7-8-1981.] to be prepared and maintained under the Act shall include the following further particulars, that is to say,-

(a)Registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] number;

(b)Nationally of the practitioner;

(c)if the practitioner is a married woman, her maiden name and surname;

(d)Date and the place of birth of the practitioner;

(e)in cases where a practitioner is registered under sub-section (4) of section 17, the register in which his name stood registered on the day immediately before the appointed day;

(f)in cases where a practitioner is registered under sub-section (5) of section 17, the clause of the said sub-section under which he has been registered;

(g)[* * * * *] [Deleted by G.N. dated 7-8-1981.]

(h)date of renewal of registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] of the practitioner ;

(i)if any disciplinary action is taken by the [Council] [Substituted by G.N. of 31.5.1983.] against the practitioner, the particulars of such action;

(j)if the name of the practitioner was removed from the register [* * * * *] [Deleted by G.N. dated 7-8-1981.] and subsequently reentered therein, the date on which the name was so re-entered.

4. Application for registration.

(1)Every practitioner desiring to have his name entered in the register [under sub-section (3) of clause (i) or (ii) of subsection (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall apply to the Registrar in Forms 'A' and 'B' respectively, which shall be obtained from the Registrar, The Registrar shall comply with any requisition for the supply of forms.

(1A)[ Every practitioner desiring to have his name entered in the register under clause (iii) of sub-section (5) of section 17 shall apply to the Registrar in Form 'BB'.] [Substituted by G.N. of 5.3.1965.]

(2)Every application made under sub-rule (1) shall be accompanied by -

(a)Registration fee of rupees ten; and [if it is an application under sub-section (3) of section 17 made on or after the 11th day of February 1972, a fee of rupees fifty, and] [Added by G.N. of 9.11.1972.]

(b)Birth certificate or matriculation certificate or S.S.C, Certificate or School Leaving Certificate, in original, together with two copies there of.

(3)Every application for registration under sub-section (3) of section 17 shall also be accompanied by the diploma or certificate in original, in respect of the qualification of the application together with two copies of such diploma or certificate.

(4)Every application for registration [under clause (i) or (ii) of sub-section (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall also be accompanied by

(a)a declaration [in the relevant form set out in the accompaniment to Form 'B'] [Substituted by G.N. of 5.3.1965.] made by the applicant before a presidency Magistrate or an Executive Magistrate not below the rank of Taluka Magistrate to the effect-

(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarabha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or

(ii)that he was on the 4th day of November 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;

(b)A certificate [in the form set out at the end of the accompaniment to Form 'B'] [Inserted by G.N. of 8.3.1963.] signed by any Gazetted Officer of the State Government or by a Justice of the peace to the effect-

(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarbha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or

(ii)that he was on the 4th day of November, 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;

(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic or place of practice of the applicant, old prescription papers, receipts, or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim for registration.

(5)[ Every application made under clause (iii) of sub-section (5) of section 17 shall be accompanied by registration fee of rupees ten and the testimonial of enlistment issued to the applicant in pursuance of rule 102A of the Bombay Medical Practitioners' Rules, 1939, together with two copies there of.] [Substituted by G.N. of 5.3.1965.]

(6)[(a) Every practitioner desiring to have a provisional registration in the register under sub-section (1) of section 18A shall apply to the Registrar in from 'BC' which shall be obtained form the Registrar. The Registrar shall comply with any requisition for the supply of forms.

(b)Every application made under clause (a) shall be accompanied by-

(i)Registration fee of rupees fifteen;

(ii)Birth certificate or matriculation certificate or S.S.C Examination certificate or school Living certificate or Domicile certificate or an extract from the passport in original;

(iii)Certificate of passing the qualifying examination in original;

(iv)Certificate from the Head of [approved Institute] where the applicant has been admitted for internship training.]

(7)[(a) Every practitioner who desires to have fresh certificate of registration under subsection (2) of section 23A shall apply to the Registrar in from 'N' which shall be obtained form the Registrar. The Registrar shall comply with any requisition for the supply of forms.

(b)Every application made under clause (a) shall be accompanied by-

(i)fees of rupees five;

(ii)The certificate of registration in original.]

5. [ Application for certificate of Registration. [Substituted by G.N. of 7.8.1981.]

(1)Every practitioner desiring to have a certificate of registration under sub-section (2) of section 18, shall apply to the Registrar in form 'C' which shall be obtained from the Registrar. The Registrar shall comply with any requisition of forms.

(2)Every application made under sub-rule (1) shall be accompanied by

(a)Registration fee of rupees fifteen;

(b)Birth certificate or matriculation certificate or school leaving certificate in original together with the copies there of

(c)Certificate of enlistment in original.]

6. Enquiry by Committee.

(1)The Committee shall consider each application received under rule 4 and 5. Any application which does not satisfy the requirements of those rules shall be rejected by the Committee. The question of registration [* * * * *] [Deleted, by G.N. of 7.8.1981.] in respect of each application shall be decided in accordance with the opinion of the majority of the members of the Committee.

(2)For the purpose of making enquiry in respect of any such application, the Committee may, if it considers necessary, direct the Registrar to call any applicant for interview at the applicant's cost, or may refer any application -

(a)to the Collector of Bombay, if the applicant claims to be practicing any system of medicine (other than the Homoeopathic or Biochemical system of medicine) in Greater Bombay, or

(b)to the collector of the District concerned, if the applicant claims to be practicing such system outside Greater Bombay, for verification of such facts mentioned by the applicant in the application, as the Committee may specify in that behalf.

7. Certificates of registration and [provisional registration.] [Substituted by G.N. of 7.8.1981.]

- The certificates of registration and [provisional registration.] [Substituted by G.N. of 7.8.1981.] shall be Forms 'D' and 'E' respectively. The certificate of registration shall be printed on white paper and the certificate of [provisional registration.] [Substituted by G.N. of 7.8.1981.] shall be printed on blue paper.

7A. [ Forms of Duplicate Certificate and fee in respect there of. [Inserted by G.N. of 7.4.1972.]

(1)The duplicate certificate of registration and [provisional registration.] [Added by G.N. of 31.5.1983.] shall be in forms 'D' and 'E' respectively, with the words 'Duplicate' clearly stamped thereon in red ink.

(2)The fee for a duplicate certificate of registration or provisional registration shall be rupees five.] [Added by G.N. of 7.8.1981.]

8. Maintenance of register [* * * * *] [Deleted by G.N. dated 7-8-1972.].

- Each page of the register [* * * * *] [Deleted by G.N. dated 7-8-1972.] shall be verified by the Registrar's signature and each entry in the register [* * * * *] [Deleted by G.N. dated 7-8-1972.] as respects particulars specified in clause (h), (i) or (j) of rule 3, shall be attested by the initials of the Registrar.

9. Making new entries or altering existing entries in register [* * * * *] [Deleted by G.N. dated 7-8-1981.].

(1)Any registered [* * * * *] [Deleted by G.N. dated 7-8-1981.] practitioner who under section 21, desires

(a)to have the entry as respects his name in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.] altered; or

(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]; or

(c)to have any alteration made in the entry as respects his additional qualifications in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]

may make an application in that behalf to the Registrar.

(2)The application made under sub-rule (1) shall be accompanied by a fee of rupees five.

(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for;Provided that no entry as respects additional qualification shall be made in the register unless a person possessing such qualification is entitled to have his name entered in the register under sub-section (3) of section 17.

10. Change of address to be intimated to the Registrar.

- It shall be the duty of every registered [* * * * *] [Deleted by G.N. dated 7-8-1981.] practitioner who changes his address to intimate such change of address to the Registrar within one month of such change.

11. [ Forms of notices and applications etc. under section 23A (1) (a). [Substituted by G.N. of 9.11.1972.]

(1)The first general notice and the second general notice referred to in sub-clause (i) of clause (a) of sub-section (1) of section 23A shall be in form [F and G respectively.]

(2)The general notices referred to in sub-rule (1) shall also be published in at least one newspaper in English, Marathi, [and Hindi having wide circulation in the region.] [Substituted by G.N. of 7.8.1981.]

(3)The individual notice referred to in sub-clause (ii) of clause (a) of sub-section (1) of section 23A shall be in [Form H] [Substituted by G.N. of 2.2.1976.] and the form of application required to be enclosed therewith shall be in [Form J] [Substituted by G.N. of 7.8.1981.].

(4)The individual notice referred in sub-clause (ii) of clause, (a) of sub-section 23A, shall be in [Form J] [Substituted by G.N. of 2.2.1976.] and the application required to be enclosed therewith shall be in [Form K] [Substituted by G.N. of 2.2.1976.].]

12. Other manner of publication of fact of removal of name from Register.

(1)The fact of the removal of the name of any defaulting practitioner from the Register under sub-clause (iv) of clause (a) of sub-section (1) of section 23A shall also be published in at least one newspaper [in English, in Marathi and one in Hindi having wide circulation in the region.] [Substituted by G.N. of 31.5.1983.]

(2)The fact of such removal of name from the Register shall also be communicated to the District Magistrate, Superintendent of Police and the Inspector of Police, having jurisdiction over the area in which the defaulting practitioner resides, and also to the Commissioner, Food and Drugs Administration, Maharashtra state, the Maharashtra Medical Council and such other bodies as the Board may decide.

13. Manner of withdrawal of cancelled certificate.

- Where a certificate of registration is deemed to be cancelled and is liable to be withdrawn from a practitioner under sub-clause (iv) of clause (a) of sub-section (1) of section 23A, the District Magistrate or any person duly authorized by him in this behalf, shall at the request of the Registrar arrange to withdraw such certificate from the practitioner concerned and after he has taken it in his possession, forward the same to the Registrar.

14. Period of limitation for application for re-entering name in Register.

- The period within which an application for re-entering the name removed from the Register under sub-clause (iv) of clause (a) of subsection (I) of section 23A, may be made, shall be three months from the date on which the name of the defaulting practitioner was removed from the Register.

15. [ Procedure for continuance of name of practitioners on Register. [Substituted by G.N. of 7.2.1976.]

- For the purposes of clause (b) of sub-section (1) of section 23A the forms of the two general notices referred to therein shall be in the From 'FF' and 'GG' respectively appended hereto and the other manner of publishing such notices shall be the same as are mentioned in rule 11 with such modifications as may be necessary and the provisions of rule 12, 13 and 14 shall mutatis mutandis apply in relation to the continuance of the names of the registered practitioners on the Register.]

16.

[* * *] [Deleted by G.N. dated 7-8-1981.]

16A. [ Forms of notice and application under section 23A(1)(c). [Inserted by G.N. of 27.2.1974.]

- The notice referred to in clause (c) of sub-section (1) of section 23A shall be in [Form L] and the application to be enclosed therewith shall be in [Form M] [Substituted by G.N. of 7.2.1976.].][Form 'A'] [Substituted by G.N. of 7.8.1981.]Form of Application for Registration under sub-section (3) of section 17 of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,The [Maharashtra Council of Indian Medicine] [Substituted by G.N. of 26.12.1995.],Bombay,

144.

, Mahatma Gandhi Road, Fort, Bombay 400 001.Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under sub-section (3) of section 17 of the Maharashtra Medical Practitioners' Act, 1961 -

(1)Full name of the applicant (in block capitals beginning with surname).

(2)Maiden name and surname if the applicant is a married woman (in block capitals beginning with surname)

(3)Nationality

(4)Residential address (in block capitals)

(5)Date and place of birth (in words and figures)

(6)

(a)Qualification which entitles the applicant to registration

(b)Date on which the applicant obtained the qualification.

(c)Authority which conferred or granted the qualification.

(d)Details of the institutions where the applicant received training and details of the training and periods thereof

2. I forward here with -

(i)My Birth certificate/ Matriculation certificate/ S.S.O. certificate/ school Leaving certificate in original, and

(ii)The Diploma/ Degree certificate in original in respect of the qualification possessed by me together with true copies thereof, The originals may kindly be returned to me when not required by you.

(iii)Two recent passport size photographs with signature thereon.

3. The registration fee of [Rs. 500] [Substituted by G.N. of 26.12.1995.] (Rupees Five hundred only) is paid in cash/ remitted by postal order/ money order,

4. (i) I am applying for registration for the first time and I was not registered as Medical practitioner under any law in India before this.

(ii)I am/ was provisionally registered under section 18A(2) of the Maharashtra Medical Practitioners' Act, 1961,

(iii)I was/ have been registered under the ................ in the year ............. and my registration number is/ was ....................

5. I have carefully read the instruction sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Yours faithfully,Place:Date:(Signature of the applicant)Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of [Rs. 500] [Substituted by G.N. of 26.12.1995.] for registration should be paid to the Registrar, [Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay, in cash or may be sent by money order or Crossed Indian Postal Order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient, they may be given on a separate sheet and the sheet may be attached to this application.

(4)The applicants should remember that their names entered in the application must exactly correspond with their names at the University or other examination as the case may be.

(5)The Schedule to the Maharashtra Medical Practitioners' Act, 1961 specifies the qualifications which entitled any person to get his name entered in the register under subsection (3) of section 17.

Specimen of practitioner's signature as used onmedical certificate,

Present Address

Form 'B'[Rule 4 (1])Form of Application for Registration under sub-section (5) of section 17 of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,The Maharashtra Board of Ayurvedicand Unani Systems of Medicine, Bombay.[..................................................................................................................................................................................................................] [Here enter the full address of the Registrar of the Board.]Dear sir,I hereby request that my name and other particulars as mentioned below may be entered in the register under sub-section (5) of section 17 of the Maharashtra Medical Practitioners' Act, 1961: -

(1)Full name of the applicant (In block capitals beginning with surname);

(2)Maiden name and surname, if the applicant is a married woman (In block capitals beginning with surname);

(3)Nationality;

(4)Residential address (In block capitals);

(5)Date and place of birth (In words and figures);

(6)Date of commencement of regular practice;

(7)Place or places with taluka and district where the applicant practiced and the approximate dates of commencement and the approximate period of practice at each place.

2. (a) I had been regularly practicing the Ayurvedic/ Unani system' of medicine at ...................., taluka ................... district ................ in the Vidarbha region/ the Hyderabad area' of the state for a period of not less than ten years immediately before the 23rd day of November 1960. A declaration made by me before a [presidency Magistrate/ Taluka Magistrate] [Strike off the alternative that is not applicable] and a certificate of a Gazetted Officer of the State Government/ a Justice of Peace' to that effect are enclosed.

(b)I was regularly practicing the Ayurvedic/ Unani system' or medicine at ................ taluka .................. district .................., in the Bombay area of the State on the 4th day of November, 1941 but my name was not entered in the register maintained under the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938). A declaration made by me before a [Presidency Magistrate/ Taluka Magistrate] [Strike off the alternative that is not applicable.] and a certificate of a Gazetted Officer of the State Government/ a Justice of Peace' to that effect are enclosed.

3. I furnish the following as additional documentary evidence in support of my claim:

[........................................................................................................................................] [Here mention any other Executive Magistrate not below the rank of Taluka Magistrate.]

4. I forward herewith my birth certificate/ matriculation certificate / S.S.C certificate in original together with two copies thereof. The original certificate may kindly be returned to me when no longer required.

5. The registration fee of Rs.10 (Rupees ten only) is paid in cash/ remitted by [postal order/ money order] [Here mention any other Executive Magistrate not below the rank of Taluka Magistrate.].

6. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Yours faithfully,Place: ............Date: .............(Signature of the Applicant)Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed Incomplete applications are liable to be rejected.

(2)Paragraph 2 is divided into two sub-paragraphs. Applicants from the Vidarbha region or Hyderabad area of the State should fill in paragraph 2(a) and those from the Bombay area of the State should fill in paragraph 2(b).

(3)A fee of Rs. 10 for registration should be paid to the Registrar, Maharashtra Board of Ayurvedic and Unani Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian Postal Order. When the fee is sent by money order, the postal receipt should be attached to this application.

(4)If the space for giving particulars is not found sufficient, they may be given on a separate sheet which may be attached to this application.[Appointment to The Form of Application For Registration Under Section 17 (5)]Form of Declaration to be made by the applicant from the Vidarbha region or the Hyderabad area of the StateI, ..............., (name of the applicant) do hereby solemnly declare that I had been regularly practising the Ayurvedic/ Unani System of Medicine for a period of not less than ten years immediately before the 23rd day of November 1960, at [.................] [Here give details of the additional documentary evidence furnished.]Solemnly declared at ................. this ................. day of ................. 20Signature of the Applicant[Seal of the Court]Before me.

[Presidency Magistrate] [Strike off the alternative not applicable.][Taluka Magistrate] [Here mention any other Executive Magistrate not below the rank of Taluka Magistrate.]

Form of Declaration to be made by the applicant from the Bombay area of the StateI, ............................. (name of the applicant) do hereby solemnly declare that I was regularly practicing the [Ayurvedic/ Unani system] [Here give details of the place or places with Taluka and district where the applicant had been practising.] of medicine on the 4th day of November 1941, at [.............................] [Here give details of the place or places with taluka and district where the applicant had been practicing.], but my name was not entered in the register maintained under the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938).Solemnly declared at ..................... this ..................... day of .................... 20Signature of the Applicant[Seal of the Court]Before me.

[Presidency Magistrate] [Strike off the alternative not applicable.][Taluka Magistrate] [Here mention any other Executive Magistrate not below the rank of Taluka Magistrate.]

Form of Certificate of a Gazetted Officer or a Justice of peace to be furnished By the applicant.I, ................... (Name of the certifying officer) have satisfied myself and do hereby certify that [Shri/ Shrimati/ Kumari] [Strike off the alternative not applicable.] ............................... (Name of the applicant)

(a)[] [Strike off the alternative not applicable.] had been regularly practicing the [Ayurvedic/ Unani System of Medicine] [Strike off the alternative not applicable.] at [..................] [Here give details of the place or places with taluka and district which the applicant had been practicing.] in the [Vidarbha region/ Hyderabad area] [Here give details of the place or places with taluka and district where the applicant had been practicing.] of the State of Maharashtra for a period of not less than ten years immediately before the 23rd day of November, 1960;

(b)[] [Strike off the alternative not applicable.] was on the 4th day of November 1941 regularly practicing the [Ayurvedic/ Unani System of Medicine] [Here give details of the place or places with taluka and district which the applicant had been practicing.] [....................] [Here give details of the place or places with taluka and district which the applicant had been practicing.] in the Bombay area of the state of Maharashtra, but his name was not entered in the register maintained under the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938).

Date: ...............	Signature of the Certifying Officer.
Place: ..............	Seal or stamp or designation and Address of the CertifyingOfficer

[Form 'BB'] [Inserted by G.N. of 5.3.1965.][Rule 4 (1A)]Form of Application for Registration under clause (iii) of sub-section (5) of Section 17 of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,The Maharashtra Board of Ayurvedic andUnani Systems of medicine, Bombay.[........................................................................................................................................] [Here enter the full address of the Registrar of the Board.]Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the register under clause (iii) of sub- section (5) of section 17 of the Maharashtra Medical Practitioners' Act, 1961:-

(1)Full name of the applicant (In block capitals beginning with surname).

(2)Maiden name and surname if the applicant is a Married woman (In block capitals beginning with surname)

(3)Nationality

(4)Residential address (In block capitals)

(5)Date and place of the birth (In word and figures)

(6)Date of commencement of regular practice,

(7)Place or places where the applicant practiced and the approximate period of practice at each place

(8)Enlistment number

(9)Date of enlistment

(10)Number of testimonial of enlistment

2. I hereby declare that my name was entered in the list kept under section 18 of the Bombay Medical Practitioners Act, 1938, by virtue of paragraph (ii) or (iii) of sub-section (I) of section 31C inserted in that Act by the Bombay Medical Practitioners (Amendment) Act, 1949, and to the best of my knowledge and belief stands included till to-day in the list maintained by the Board under the Maharashtra Medical Practitioners Act, 1961.

3. I forward herewith my testimonial of enlistment in original together with two copies thereof.

4. The registration fee of Rs. 10 (Rupees ten only) is paid in cash/ remitted by [postal order/ money order] [Strike off the alternative that is not applicable.].

5. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Date: .............Place: ............Yours faithfully,(Signature of Applicant),Instructions

(1)All particulars in this application Form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of Rs.10 for registration should be paid to the Registrar, Maharashtra Board of Ayurvedic and Unani Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian postal order. When the fee is sent by money order, the postal receipt should be attached to the application.[Form 'BC'] [Inserted by G.N. of 7.8.1981.][Rule 4(6) (a)]Form of Application for provisional registration under section 18A(1) of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,[Maharashtra Council of Indian Medicine.] [Substituted by G.N. of 31.5.1983.]144, Mahatama Gandhi Road, Fort,Bombay 400 001.Sir,I hereby request you to give me provisional registration under section 18A (1) of the Maharashtra Medical Practitioners' Act, 1961 and to issue the necessary certificate. My particulars are stated below:-

(1)Name in full (beginning with surname In Block capitals)

(2)Maiden name and surname if the applicant is a married woman (in Block capitals beginning with surname)

(3)Nationality

(4)Residential address (in Block capitals)

(5)Date and place of birth (in words and figures)

(6)Qualification or examination passed

(7)Name of University or Statutory Body

(8)Institution from which appeared for the examination and the number at the examination

(9)Date of passing the examination or of obtaining the qualification

2. I forward herewith -

(i)My Birth Certificate or Matriculation Certificate or S.S.C Examination Certificate or School Leaving Certificate or Domicile Certificate or extract from passport in original.

(ii)The certificate of passing the qualifying examination which I possess, in original.

(iii)Certificate from the Head of [approved] [Substituted by G.N. of 31.5.1983.] institute where I have been admitted for Internship Training.

(iv)Two recent passport size photographs with signature thereon.

These may be returned to me when no longer required Pleaseforward original certificates along with copies thereof dulyattested by a gazetted officer or A.S.E.M. The Originals will notbe Returned if they are not Accompanied by Copies.

Receipt No.Date :

3. I have been selected for -

[Practical training at the .............................................................................................................(state name of approved institution)Employment in a medical at the ..............................................................................................(State name of approved institution)Appointment in the medical Services of the Armed Forces of the Union and I enclose as evidence .................................................] [Strike off the alternative that is not applicable.]

4. The registration fee of [seventy five rupees] [Substituted for the words 'fifteen rupees' by G.N. of 20.12.1995.] is sent in cash/ by Crossed Postal Order/ by Money Order.

5. I am applying for registration for the first time and I was not registered as a medical practitioner in India before the date of this application.

6. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Place:Date:Yours faithfully,................................(Usual signature)Instructions

(1)All particulars shall be filled in by the applicant only.

(2)All particulars should be in neat legible hand or type written.

(3)The registration fee should sent in person or by money order or crossed postal order. (When the fee is sent by money order, the postal receipt should be attached to the application.)

(4)The applicants should remember that their names entered in the application must exactly correspond with their names at the University or other examination, as the case may be.

(5)Evidence under paragraph 3 of the application shall include selection or an appointment order.

Received Back All the Original Documents.

Date:(Signature of the applicant)[Form 'C'] [Substituted by G.N. of 7.8.1981.](See rule 5)Form of Application for Registration under sub-section (2) of section 18 of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,The [Maharashtra Council of Indian Medicine] [Substituted by G.N. of 31.5.1983.]Bombay,144, Mahatma Gandhi Road, Fort, Bombay 400 001.Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under section, 18 of the Maharashtra Medical Practitioners' Act, 1961:-

1. Full name of the applicant (in Block Capitals beginning with surname)

2. Maiden name and surname if the applicant is a married woman (in block capitals beginning with surname)

3. Nationality

4. Residential address (in Block capitals)

4A. [ Address of practice/ employment] [Substituted by G.N. of 7.8.1981.]

5. Date and place of birth (in words and figures)

6. Number and the date of enlistment

2. I forward herewith -

(i)my birth Certificate, and

(ii)the Enlistment Certificate possessed by me in original,

(iii)two recent passport size photographs with signature thereon.

3. The registration fee of Rs 15 (Rupees fifteen only) is paid in cash/ remitted by postal order/ money order.

4. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Place:Yours faithfully,..............................................(Signature of the applicant)Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of Rs. 15 for registration should be paid to the Registrar, [Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay, in cash or may be sent by money order or Crossed Indian Postal Order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient they may be given on a separate sheet and the sheet may be attached to this application.Form 'D'(Rule 7)Certificate of RegistrationThe [Maharashtra Council of Indian Medicine] [Substituted by G.N. of 31.5.1983.] BombayCertificate No.This is to certify that ................................. has been duly registered under the Maharashtra Medical Practitioners' Act, 1961 (Maharashtra XXVIII of 1961) [read with section 17 of the Indian Medicine Central Council Act, 1970 (Act No., 48 of 1970)] [Inserted by G.N. of 18.4.1979.] in part [..................] [Here insert the part of the register.] of the register.In witness where of are herewith affixed the seal of the [Maharashtra Council of Indian Medicine] [Substituted by G.N. of 31.5.1983.], Bombay and the signature of the Registrar.[This certificate] [Substituted by G.N. of 9.11.1972.] shall be valid, subject to the provisions of the Act.]Seal[Dated the 19.Signature of the Registrar][ * * * * * * * ] [Deleted by G.N. of 18.3.1963.][Form 'E'] [Substituted by G.N. of 7.8.1981.](Rule 7)[Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] BombayCertificate of Provisional RegistrationRegistration No. ..................This is to certify that Shri/ Shrimati/ Kumari .................................... of .................................... having passed the .................................... examination of the .................................... University/ Faculty ..................................... Board in the year .................................... has been given provisional registration under section 18A (2) of the Maharashtra Medical Practitioners' Act, 1961, for the purpose of practical training (Internship).In witness whereof are herewith affixed the seal of the [Maharashtra Council of Indian Medicine,] [Added by G.N. of 9.11.1972.] Bombay, and the signature of the Registrar.Subject to the provisions of the said Act, this certificate is valid upon the .................. day of .................. or completion of internship whichever is later.SealDated the ....................RegistrarNote. - Every candidate who is provisionally registered shall have to return back this provisional registration certificate when he applies for permanent registration after completion of his houseman-ship or internship training.[Form 'F'] [Added by G.N. of 9.11.1972.][Rule 11 (1)]First General Notice under sub-clause (i) of clause (a) of sub-section (1) of section 23ANo.Notice is hereby given to all registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioners whose names are included in the [* * * * *] [Deleted by G.N. of 31.5.1983.] maintained under section 21 of the Maharashtra Medical Practitioners' Act, 1961, that they have to make an application to the undersigned for the continuance of their names on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] as provided under sub-clause (i) of clause (a) of sub-section (1) read with sub-section (2) of section 23A of the said Act.A separate individual notice along with the prescribed form of application is being sent [under certificate of posting] [Substituted by G.N. of 27.2.1974.] to each registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioner at his address as entered in the register [* * * * *] [Deleted by G.N. of 31.5.1983.]. The application form should be returned to the undersigned duly completed immediately and in any case not later than forty five days of the receipt of such individual notice along with a fees of rupees fifty. Any practitioner who does not receive the individual notice along with the prescribed form of application may obtain it from the undersigned. If any practitioner fails to return the application may obtain it from the undersigned.If any practitioner fails to return the application filled duly completed within the time specified above, he will have to pay the additional fee of five rupees with his application after the due date.Registrar,[Maharashtra Council of Indian Medicine.] [Substituted by G.N. of 31.5.1983.]Bombay.144, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.[Form 'FF'] [Inserted by G.N. of 31.5.1983.](Rule 15)First General Notice under clause (b) of sub-section (1) of section 23ANo.Notice is hereby given to all registered practitioners whose names are included in the register maintained under section 21 of the Maharashtra Medical Practitioners' Act 1961 that they have to make an application to the undersigned for the continuance of their names on register as provided under clause (b) of sub-section (1) of section 23A of the said Act.A separate individual notice along with the prescribed form of application is being sent under certificate of posting to each registered practitioner at his address as entered in the register. The application form should be returned to the under signed duly completed immediately and in any case not later than forty five days of the receipt of such individual notice. Any practitioner who does not receive the individual notice along with the prescribed form of application may obtain it from the undersigned. If any practitioner fails to return the application may obtain it from the undersigned. If any practitioner fails to return the application filled and duly completed within the time specified above, he will have to pay the fee of five rupees with his application after the due date.Registrar,[Maharashtra Council of Indian Medicine.] [Substituted by G.N. of 31.5.1983.]Bombay144, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.[Form 'G'] [Substituted by G.N. of 7.2.1976.][Rule 11(1)]Second General Notice under sub-clause (i) of clause (a) of sub-section (1) [* * * * *] [Substituted by G.N. of 7.2.1976.] of Section 23ANo.Notice was given to all registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioners whose names are included in the register [* * * * *] [Deleted by G.N. of 31.5.1983.] maintained under section 21 of the Maharashtra Medical practitioners Act, 1961 (vide No. .................... dated ..................... published in the Maharashtra Government Gazette, Part ...................., dated ..................... and in the newspapers viz. ..................... dated .....................) to send their applications to the undersigned for continuance of their names on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] along with a fee of rupees fifty. Individual notice in [Form H] [Substituted by G.N. of 7.2.1976.] with the application in [Form I] [Substituted by G.N. of 7.2.1976.] were also dispatched 4 under certificate of posting to each registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioner at his address as entered in the register.This second general notice is now given to all the registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioners who have not so far returned the application in [Form I] [Substituted by G.N. of 7.2.1976.] duly completed to the undersigned, to return them within the time specified in the notice sent to them along with a fee of fifty rupees. Applications sent after that date will be accepted only on payment of rupees fifty and an additional fee of five rupees along with their applications.Further individual notice in [Form J] [Substituted by G.N. of 7.2.1976.] along with the application in [Form K] [Substituted by G.N. of 7.2.1976.] is also being sent [under certificate of posting] [Substituted by G.N. of 27.2.1974.] to each registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioner whose application is not received by the undersigned within the time allowed specifying the further period of thirty days from the date of receipt of the further notice during which the applications will be received only if accompanied by a fee of fifty rupees and an additional fee of five rupees. The name of all practitioners who fail to send their applications along with the additional fee of five rupees during the further period of thirty days allowed, will be removed from the register [* * * * *] [Deleted by G.N. of 31.5.1983.] as defaulters.Registrar,[Maharashtra Council of Indian Medicine.] [Substituted by G.N. of 31.5.1983.]Bombay144, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.[Form 'GG'] [Inserted by G.N. of 31.5.1983.](Rule 15)Second General Notice under clause (b) of sub-section (1) of section 23ANo.Notice was given to all registered practitioners whose names are included in the register [* * *] [Deleted by G.N. of 31.5.1983.] maintained under section 21 of the Maharashtra Medical Practitioners' Act, 1961 (vide No. ................, dated ................. published in the Maharashtra Government Gazette, Part ............... dated ................. and in the newspaper viz. ................... dated ................... to send their applications to the undersigned for continuance of their name on the register. Individual notice with the application form were also dispatched under certificate of posting to each registered practitioner at his address as entered in the register.This second general is now given to all the registered practitioners who have not so far returned the application form duly completed to the undersigned, to return them within the time specified in the notice sent to them, application sent after that date will be accepted only on payment of a fee of five rupees along with their applications.Further individual notice along with the application is also being sent under certificate of posting to each registered practitioner whose application is not received by the undersigned within the time allowed specifying the further period of thirty days from the date of receipt of the further notice during which the applications will be received only if accompanied by a fee of the five rupees. The name of all practitioners who fail to send their applications along with the fee of five rupees during the further period of thirty days allowed, will be removed from the register as defaulters.Registrar,Maharashtra Council of Indian Medicine,Bombay.144, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.[Form 'H'] [Substituted by G.N. of 7.2.1976.][Rule 11(3)]Individual Notice to a registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioner for continuance of his name on the Register [* * * * *] [Deleted by G.N. of 31.5.1983.] under sub-clause (ii) of clause (a) of sub-section(1) [* * * * *] [Deleted by G.N. of 31.5.1983.] of Section 23ATo(Here mention the Name and Address of the Practitioner as entered in the Register [* * * * *] [Deleted by G.N. of 31.5.1983.])Sir,In pursuance of sub-clause (ii) of clause (a) of sub-section (I) [* * * * *] [Deleted by G.N. of 31.5.1983.] of section 23A of the Maharashtra Medical Practitioners' Act 1961, notice is hereby given calling upon you to return to me the enclosed application in [Form I] [Substituted by G.N. of 7.2.1976.] for continuance of your name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] within forty-five days of the receipt of this notice, along with a fee of fifty rupees only.Yours faithfully,Registrar,[Maharashtra Council of Indian Medicine] [Substituted by G.N. of 31.5.1983.], Bombay.

144.

, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.Date ......................(Here enter the full Address of the Registrar)[Form 'I'] [Substituted by G.N. of 7.2.1976.][Rule 11(3)]Application for the continuance of name on the register under section 23AToThe Registrar,[Maharashtra Council of Indian Medicine] [Substituted by G.N. of 31.5.1983.],144, Mahatma Gandhi Road, Esplanade Mansion., Fort, Bombay 400 001Subject : - Continuance of my name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.]Sir,In reply to your individual notice in [Form H] [Substituted by G.N. of 7.2.1976.] dated ....................., I request that my name may be continued on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] of Medical practitioners.The necessary particulars are given below:-

1. Full name (beginning with surname in Block Capitals)

2. Maiden name in full in case of married woman (beginning with surname in Block Capitals)

3. Certification No. and date of Registration [* * * * *] [Deleted by G.N. of 31.5.1983.]

4. Qualification possessed at the time of Registration

5. Permanent Address

[* * * * *] [Deleted by G.N. of 31.5.1983.]Date ..............Yours faithfully,(Signature)Instructions

(1)This form must be returned duly completed so as to reach the Registrar, [Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 7.2.1976.] Bombay for continuance of registration [* * *] [Deleted by G.N. of 31.5.1983.] within forty-fifty days of the date of receipt of the notice.

(2)All details should be correctly filled in.

(3)Information in clause 4 need not be filled by the practitioner registered in Part II or [Part III] [Substituted by G.N. of 31.5.1983.].

(4)Applications which do not contain the required particulars are liable to be rejected,

(5)[* * * * *] [Deleted by G.N. of 31.5.1983.][Form 'J'] [Substituted by G.N. of 7.2.1976.][Rule 11(4)]Further individual notice to a Registered [* * *] [Deleted by G.N. of 31.5.1983.] Practitioner for continuance of his name on the Register [* * *] [Deleted by G.N. of 31.5.1983.] under sub-clause (11) of clause (a) of sub- section (I) [* * *] [Deleted by G.N. of 31.5.1983.] of Section 29ATo(Here mention the name and address of the Medical Practitioner as entered in the Register [* * *] [Deleted by G.N. of 31.5.1983.])Sir,I am directed to invite your attention to the individual notice in [Form H] [Substituted by G.N. of 7.2.1976.], dated the 20; and to send you this further individual notice as required by sub-clause (ii) of clause (a) of subsection (1) [* * *] [Deleted by G.N. of 31.5.1983.] of section 23A of the Maharashtra Medical Practitioners' Act 1961 calling upon you to return to me the enclosed application in [Form K] [Substituted by G.N. of 7.2.1976.] for continuance of your name on the register [* * *] [Deleted by G.N. of 31.5.1983.] within thirty days of the receipt of this notice along with a fee of [* * *] [Deleted by G.N. of 31.5.1983.] five rupees.If you fail to return the form of application duly filled in and signed along with the fees referred to above within the aforesaid period, your name will be removed from the register [* * *] [Deleted by G.N. of 31.5.1983.] as a defaulter.Yours faithfully,Registrar,[Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay.

144.

, Mahatma Gandhi Road,Esplanade Mansion, Fort,Bombay 400 001[Form 'K'] [Substituted by G.N. of 7.2.1976.][Rule 11(4)]Application for continuance of name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] under section 23AToThe Registrar,[Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.]144, Mahatma Gandhi Road, Esplanade Mansion, FortBombay 400 001Subject : - Continuance of my name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.]Sir,In reply to your further individual notice dated .................., I request that my name may be continued on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] of medical practitioners.The necessary particulars are given below -

(1)Full name (beginning with surname in Block Capitals.)

(2)Maiden name in full in case of married woman (beginning with surname in Block Capitals)

(3)Certificate No. and date of registration [* * * * *] [Deleted by G.N. of 31.5.1983.]

(4)Qualification possessed at the time of Registration

(5)Permanent addressThe fee of [* * * * *] [Deleted by G.N. of 31.5.1983.] five rupees have been sent.Date ...............Yours faithfully,

(Signature)Instructions

(1)This form must be returned duly completed so as to reach the Registrar, [Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay for continuance of registration [* * * * *] [Deleted by G.N. of 31.5.1983.] within thirty days of the date of receipt of the notice.

(2)All details should be correctly filled in.

(3)Information in clause 4 need not be filled by the practitioners registered in Part II or [Part III] [Substituted by G.N. of 7.2.1976.].

(4)Applications which do not contain the required particulars are liable to be rejected.

(5)This form must be accompanied by a payment of [* * * * *] [Deleted by G.N. of 31.5.1983.] rupees five.[Form 'L'] [Substituted by G.N. of 7.2.1976.](Rule 16A)Notice to a former registered [* * * * *] [Deleted by G.N. of 31.5.1983.] practitioner for restoration of his name on the Register [* * * * *] [Deleted by G.N. of 31.5.1983.] of section 23AToVaidya/ Hakim (Here mention the name and address of the practitioner as entered in the register [* * * * *] [Deleted by G.N. of 31.5.1983.])Sir,In pursuance of clause (c) of sub-section (1) [* * * * *] [Deleted by G.N. of 31.5.1983.] of section 23A of the Maharashtra Medical Practitioners' Act, 1961, notice is hereby given calling upon you to return to me the enclosed application in [Form M] [Substituted by G.N. of 7.2.1976.] for restoration of your name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] within sixty days of the receipt of this notice along with a fee of fifty rupees together with ............ Rupees on account of the arrears due and payable by you to the Board before the 11th day of February 1972 being the date of commencement of the Maharashtra Medical Practitioners' (Amendment) Act, 1972 , and an additional fee of fifteen rupees by way of penalty as required by clause (c) of the subsection (1) of the said section 23A.Yours faithfully,Registrar,[Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay.

144.

, M.G. Road, Esplanade Mansion,Fort, Bombay 400 001.Date: ...............[Form 'M'] [Substituted by G.N. of 7.2.1976.](Rule 16A)Application for the restoration of name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.] under section 23A (1) (c)ToThe Registrar,[Maharashtra Council of Indian Medicine.] [Substituted by G.N. of 31.5.1983.]144, Mahatma Gandhi Road,Esplanade Mansion, Fort Bombay-1Subject. - Restoration of my name on the register [* * * * *] [Deleted by G.N. of 31.5.1983.]Sir,In reply to your notice in [Form L] [Substituted by G.N. of 7.2.1976.] dated ................ request that my name may be restored on the Register [* * * * *] [Deleted by G.N. of 31.5.1983.] of Medical Practitioners under clause (c) of sub-section (1) of section 23A of the Maharashtra Medical Practitioners' Act, 1961.The necessary particulars are given below : -

1. Full name (beginning with surname in block capitals)

2. Maiden name in full in case of married woman (beginning with Surname in block capitals)

3. Certificate No. and date of registration [* * * * *] [Deleted by G.N. of 31.5.1983.]

4. Validity of the Certificate

5. Qualification possessed at the time of registration

6. Permanent address

7. [ Address of practice/ Employment] [Inserted by G.N. of 31.5.1983.]

A fee of fifty rupees [together with] [To be struck off if not applicable.] ................. rupees on account of the arrears due and payable by me to the Board before the 11th day if February 1972 [being the date of commencement of the Maharashtra Medical Practitioners (Amendment) Act, 1972] [To be struck off if not applicable.] and an additional fee of rupees fifteen by way of penalty has been sent.Dated the .............. 20Yours faithfully,(Signature)Instructions

(1)This form must be returned duly completed so as to reach the Registrar, [Maharashtra Council of Indian Medicine,] [Substituted by G.N. of 31.5.1983.] Bombay, for restoration of name on the registered [* * * * *] [Deleted by G.N. of 31.5.1983.] within sixty days of the date of receipt of this notice.

(2)All details should be correctly filled in.

(3)Information in item 5 in this form need not be filled by the practitioner registered in part II or [Part III] [Substituted by G.N. of 31.5.1983.].

(4)Application which do not contain the required particulars are liable to be rejected.

(5)This form must be accompanied by a payment of rupees ...............................[Form 'N'] [Added by G.N. of 31.5.1983.][See rule 4 (7)]Form of Application for certificate of registration under sub-section (2) of section 23A of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,Maharashtra Council of Indian Medicine,143, Mahatma Gandhi Road, Esplanade Mansion,Fort, Bombay 400 001.Dear Sir,I hereby request you to issue a fresh certificate of registration under sub-section (2) of section 23A of the Maharashtra Medical Practitioners' Act, 1961.My particulars are stated below : -

1. Name in full (beginning with surname In Block capitals)

2. Maiden name and surname if the applicant is a married Woman (in block capitals beginning with surname)

3. Certificate number and date of earlier registration

4. Residential address (in block capitals)

5. Address of practice/employment

2. I forward herewith the certificate of registration possessed by me in original.

3. The fee of Rs. 5 (Rupees five only) is paid in cash/ remitted by postal order/ money order.

Place:Date:Yours faithfully,(Signature of the Applicant)Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of Rs. 5 for issue of a fresh certificate of registration should be paid to the Registrar, Maharashtra Council of Indian Medicine, Bombay, in cash or may be sent by money order or Crossed Indian Postal Order. When the fee is sent by Money order, the postal receipt should be attached to the application.[Substituted by G.N. of 18.3.1963.]

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