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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(4)(b) in The Maharashtra Medical Council Act, 1965

(b)who, on or after the 1st November, 1956, being entered in the register duly kept under section 11 of the Central Provinces and Berar Medical Registration Act, 1916, as in force in the Vidarbha region of the State and stands entered on the day immediately preceding the appointed day,