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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(1) in The Maharashtra Medical Council Rules, 1967

(1)The list of registered practitioners printed and published under sub-section (1) so section 21 shall be in Form 20. The list shall be divided into four parts corresponding to the parts of the register. Every list to be published subsequent to the first list shall show the names of all persons entered in the list as on the 31st December preceding the year of such publication, and shall be published on or before a date to be decided by the Council.