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State of Maharashtra - Section

Section 15 in The Maharashtra Medical Practitioners (Registration) Rules, 1961

15. [ Procedure for continuance of name of practitioners on Register. [Substituted by G.N. of 7.2.1976.]

- For the purposes of clause (b) of sub-section (1) of section 23A the forms of the two general notices referred to therein shall be in the From 'FF' and 'GG' respectively appended hereto and the other manner of publishing such notices shall be the same as are mentioned in rule 11 with such modifications as may be necessary and the provisions of rule 12, 13 and 14 shall mutatis mutandis apply in relation to the continuance of the names of the registered practitioners on the Register.]