Section 16(4) in The Maharashtra Medical Council Act, 1965
(4)The name of every person-(a)who on the day immediately preceding the appointed day stands entered in the register duly kept under section 6 of the Bombay Medical Act, 1912, as in force in the Bombay area of the State; or(b)who, on or after the 1st November, 1956, being entered in the register duly kept under section 11 of the Central Provinces and Berar Medical Registration Act, 1916, as in force in the Vidarbha region of the State and stands entered on the day immediately preceding the appointed day,shall be entered in the register prepared under this Act, without such person being required to make an application, or to pay fee for this purpose.
