Section 17(6) in The Maharashtra Medical Practitioners Act, 1961
(6)All applications for registration under sub-section (5) shall be considered by a Committee of three members of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 21(c).] appointed by the State Government. The Committee shall make enquiry in such manner as may be prescribed by rules, [The Committee shall not entertain any further application from a person, if an application made by him under clause (i) or (ii) of sub-section (5) has already been decided by it.] [This potion was added by Maharashtra 17 of 1965, Section 5(b).]
