Section 3 in The Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India Quota) Act, 2003
3. Abolition of All India quota.
- Notwithstanding anything contained in any judgement, order or direction of any Court, or any law, rule, regulation, bye-law, scheme, document or instrument to the contrary, on and from the appointed date, "All India quota" shall, in relation to the medical admissions in the State, stand abolished:Provided that, out of the total number of medical seats in the State, certain seats as specified below, shall be reserved for the eligible students from the disturbed areas or States declared as such by the Government of India and from the States where no medical or dental education facilities are available, namely:-
