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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(c) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic or place of practice of the applicant, old prescription papers, receipts, or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim for registration.