Section 17(1) in The Maharashtra Medical Practitioners Act, 1961
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of [practitioners of Indian Medicine] [These words were substituted for the words 'Ayurvedic and Unani Practitioners' by Maharashtra 23 of 1982, Section 21(a).] for the State, in accordance with the provisions of this Act.
