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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5)(a) in The Maharashtra Medical Council Act, 1965

(a)The name of every person who on the day immediately preceding the appointed day stands entered in the register duly kept under section 11 of the Central Provinces and Berar Medical Registration Act, 1916, as in force in the Vidarbha region of the State (other than that of any person already covered by paragraph (b) in the last preceding sub-section), or under section 10 of the Medical Registration Act, as in force in the Hyderabad area of the State, shall, subject to the provisions of clause (b), be entered in the register prepared under this Act, without such person being required to make an application or to pay any fee for this purpose.