Section 23(1) in The Maharashtra Medical Practitioners Act, 1961
(1)At such time after the publication of the notice under sub-section (9) of section 17 as [the Council] [These words were substituted for the words ' he Board' by Maharashtra 23 of 1982, Section 24(a).] deems fit, and thereafter at such intervals as may be prescribed by rules, the Registrar shall cause to be printed and published a correct medical list of all persons for the time being entered in the register.
