Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(1)Every practitioner desiring to have a certificate of registration under sub-section (2) of section 18, shall apply to the Registrar in form 'C' which shall be obtained from the Registrar. The Registrar shall comply with any requisition of forms.