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State of Maharashtra - Section

Section 98 in The Maharashtra Medical Council Rules, 1967

98. Charging of fees.

- Fees will be levied by the Council as shown below-
Sr. No. Purpose Fees
1. For recording change of name in the register Rs.5
2. For entering each additional qualification specified in theSchedule to the Act or in the First Schedule or part I of theThird schedule to the Indian Medical Council Act, 1956. Rs.5(Subject to a maximum of Rs. 15 at anyone time).
3. For entering each additional qualification specified in theSecond Schedule or Part II of the Third Schedule to the IndianMedical Council Act, 1956. Rs. 10
4. For issue of duplicate certificate of registration. Rs. 15
5. For issue of a certified copy of an entry in the register. Rs. 2
Form 1[See rule 5(2)]Notice of Publication of Electoral RollsNotice is hereby given that the electoral roll for election of members of the Maharashtra Medical Council under clause (d) of sub-section (3) of section 3 of the Maharashtra Medical Council Act, 1965, has been prepared in accordance with rule 5 of the Maharashtra Medical Council Rules, 1967 and copies of the roll will be available for inspection at the office of the Council at address of the Council.