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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(iii) in The Maharashtra Medical Practitioners Act, 1961

(iii)a certificate, required by any Act from a medical practitioner or medical officer, shall be valid if such certificate has been given and signed by a practitioner registered under Part I or Part II of the register maintained under this Act.]