Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(i) in The Maharashtra Medical Practitioners (Registration) Rules, 1961 (i)if any disciplinary action is taken by the [Council] [Substituted by G.N. of 31.5.1983.] against the practitioner, the particulars of such action;
