Section 61 in The Maharashtra Medical Council Rules, 1967
61. Renewal of Registration.
(1)The Registrar shall publish the first notice under clause (a) of section 23 in From 13, and the second notice thereunder in Form 14.(2)The notice sent by the Registrar to every registered practitioner under clause (b) of section 23, shall be in Form 15 and the accompanying form of application in Form 16. The further notice sent to individual registered practitioners failing to return the applications in response to the earlier notice shall be in Form 17.
