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

State of Maharashtra - Subsection

Section 4(4)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(b)A certificate [in the form set out at the end of the accompaniment to Form 'B'] [Inserted by G.N. of 8.3.1963.] signed by any Gazetted Officer of the State Government or by a Justice of the peace to the effect-
(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarbha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or
(ii)that he was on the 4th day of November, 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;