Section 4 in The Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India Quota) Act, 2003
4. Effect of Abolition.
- For the removal of doubt, it is hereby declared that,-(a)from the appointed date, there shall be no "All India quota" medical seats reserved on All India basis in the State for medical admissions and the State Government hereby withdraws from the scheme laid down by the Government of India providing for medical admissions on all India basis, from "All India quota";(b)the "All India quota" under the Government of India Scheme having been abolished as provided in section 3, the medical seats having become so available shall be filled in, alongwith the other medical seats, following the same procedure and shall be subject to the same terms and conditions, as laid down by the Competent Authority in this behalf, from time to time.
