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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(3) in The Maharashtra Medical Council Rules, 1967

(3)The decision of the Council shall be communicated to the applicant and if the Council agrees to re-enter the name in the register a fee of fifty rupees be paid by the practitioner before his name is re-entered in the register by the Registrar.