Section 17(2) in The Maharashtra Medical Council Act, 1965
(2)Any person, who holds any such medical qualification may apply to the Council for registration by giving a correct description of his qualification, with the dates on which they were granted, and by presentation of his degree, diploma, licence or certificate. If the Council is satisfied that the degree, diploma, licence or certificate held by the applicant is such as to secure the possession by the applicant of the requisite knowledge and skill for efficient practice as a medical practitioner, the Council may, with the previous approval of the Executive Committee of the Medical Council of India constituted under the Indian Medical Council Act, 1956 and on payment of [such fees as the State Government may by notification in the Official Gazette specify] [These words were substitute for the words 'a fee of rupees one hundred and fifty' by Maharashtra 5 of 2004, section 3, (w.e.f. 10.2.2004).] enter his name in the register if the applicant is a citizen of India, and if the applicant is not such a citizen enter his name in the register, subject to such conditions as the Council may deem fit to impose.
