Section 23(2A) in The Maharashtra Medical Practitioners Act, 1961
(2A)[ Notwithstanding anything contained in sub-section (2), when the election of members of [the Council] [Sub-section (2A) was inserted by Maharashtra 4 of 1959, Section 3] is to be held under [clause (c) of sub-section (b) of section 3A] [These words brackets, letters and figures were substituted for' the words, brackets, letters and figures 'clause (b) of sub-section (2) of section 3' by Maharashtra 23 of 1982, Section 24(b)(ii).] and any general or special order is issued by the State Government under the proviso to [sub-section (1) of section 4] [These words, brackets and figures were substituted for the words brackets and figures 'sub-section (5) of the said section 3' by Maharashtra 23 of 1982, Section 24(b)(iii).] the Registrar shall review the subsisting list and if necessary cause to be printed and published, on the date immediately preceding the date notified under the said proviso, an addendum and corrigendum to the said list.]
