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State of Maharashtra - Section

Section 1 in The Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India Quota) Act, 2003

1. Short title, extent and commencement.

(1)This Act may be called the Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India quota) Act, 2003.
(2)It extends to the whole of the State of Maharashtra.
(3)It shall come into force on such [date] [12th April, 2003 vide G.N., Medical Education and Drugs Department, No. MED 1033/C.R.-98/2003/Edu-1, dated the 12th April 2003. ] as the State Government may, by notification in the Official Gazette, appoint.