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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(5) in The Maharashtra Medical Council Act, 1965

(5)[ The Registrar may, on an application made in that behalf and on payment of the prescribed fee, issue a duplicate certificate.] [Sub-section (5) was substituted by Maharashtra 30 of 1967, section 4.]