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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(3)(ii) in The Maharashtra Medical Practitioners Act, 1961

(ii)under the Central Provinces and Berar Ayurvedic and Unani Practitioners Act, 1947, in its application to the Vidarbha region of the State, which are in force immediately before the appointed day, shall be deemed to be the register under this Act, until the register prepared under section 17 comes into force under sub-section (9) thereof.