Section 60 in The Maharashtra Medical Council Rules, 1967
60. Provisional Registration.
(1)Any person who desires to be registered provisionally under section 25 of the Indian Medical Council Act, 1956 shall apply to the Registrar in Form 11 which will be supplied by the Registrar on request.(2)The certificate of provisional registration shall be in Form 12 and shall be printed on paper of a colour different from the paper on which the certificate of registration under rule 59 is printed.
