Section 20(2) in The Maharashtra Medical Practitioners Act, 1961
(2)If the name of any such practitioner is entered in-(a)[ the register maintained under the Maharashtra Medical Council Act, 1965;] [Clause (a) was substituted for the original, by Maharashtra 30 of 1979, Section 10(a).](b)the register or list maintained under the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 or any other law for the time being in force in relation to the qualifications and registration of Homoeopathic or Biochemic practitioners in any part of the State,it shall be the duty of the Registrar to give intimation of such removal to the authority entitled to maintain the said register or the said list.
