Section 9(1)(c) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

(c)to have any alteration made in the entry as respects his additional qualifications in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]

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