Section 4(6)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

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State of Maharashtra - Subsection

Section 4(6)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(b)Every application made under clause (a) shall be accompanied by-

(i)Registration fee of rupees fifteen;

(ii)Birth certificate or matriculation certificate or S.S.C Examination certificate or school Living certificate or Domicile certificate or an extract from the passport in original;

(iii)Certificate of passing the qualifying examination in original;

(iv)Certificate from the Head of [approved Institute] where the applicant has been admitted for internship training.]

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State of Maharashtra - Subsection

Section 4(6)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961