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 4(7)] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(7)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961 (b)Every application made under clause (a) shall be accompanied by-(i)fees of rupees five;(ii)The certificate of registration in original.]