Section 17(3) in The Maharashtra Medical Practitioners Act, 1961
(3)Every person who possesses any of the qualifications specified in the Schedule shall, at any time on an application made in the form prescribed by rules, to the Registrar and on payment of [such fees as the State Government may, by notification in the Official Gazette, specify,] [Substituted 'a fee of five hundred rupees,' by Maharashtra Act No. 59 of 2018, dated 20.8.2018.] be entitled to have his name entered in the register.
