Section 17 in The Maharashtra Medical Council Act, 1965
17. Special procedure for registration in certain cases.
(1)No person who possesses a medical qualification granted by any authority in any place outside the territory of India (other than the qualifications specified in the Second Schedule or Part II of the Third Schedule to the Indian Medical Council Act, 1956), shall be registered under this Act, unless the procedure specified in subsection (2) has been followed.(2)Any person, who holds any such medical qualification may apply to the Council for registration by giving a correct description of his qualification, with the dates on which they were granted, and by presentation of his degree, diploma, licence or certificate. If the Council is satisfied that the degree, diploma, licence or certificate held by the applicant is such as to secure the possession by the applicant of the requisite knowledge and skill for efficient practice as a medical practitioner, the Council may, with the previous approval of the Executive Committee of the Medical Council of India constituted under the Indian Medical Council Act, 1956 and on payment of [such fees as the State Government may by notification in the Official Gazette specify] [These words were substitute for the words 'a fee of rupees one hundred and fifty' by Maharashtra 5 of 2004, section 3, (w.e.f. 10.2.2004).] enter his name in the register if the applicant is a citizen of India, and if the applicant is not such a citizen enter his name in the register, subject to such conditions as the Council may deem fit to impose.
