Section 17(4) in The Maharashtra Medical Practitioners Act, 1961
(4)The name of every person who on the day immediately preceding the appointed day stood registered in any register kept under,-(a)the Bombay Medical Practitioners' Act, 1938, as in force in the Bombay area of the State; or(b)the Central Provinces and Berar Ayurvedic and Unani Practitioners' Act, 1947, as in force in the Vidarbha region of the State; or(c)the Medical Act, as in force in the Hyderabad area of the State;shall be entered in the register prepared under this Act without such person being required to make an application or to pay any fee.
