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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]; or