Section 20(3) in The Maharashtra Medical Practitioners Act, 1961
(3)If the name of a registered practitioner is also entered in the register or the list, as the case may be, maintained under any of the laws referred to in sub-section (2) and it is removed from the said register or the said list, the [Council] [[This word was substituted for.the word 'Board' by Maharashtra 23 of 1982,section 22(a).]] shall if such removal comes to its notice also remove his name from the register under this Act.
