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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(a) in The Maharashtra Medical Council Act, 1965

(a)Every registered practitioner who is holding a certificate of registration prior to such date, as the Council, by order published in the Official Gazette specifies, shall within a period of four months from the specified date, apply in the prescribed form, with a renewal fee of rupees five hundred, to the Registrar for the renewal of the registration;