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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(1) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(1)The duplicate certificate of registration and [provisional registration.] [Added by G.N. of 31.5.1983.] shall be in forms 'D' and 'E' respectively, with the words 'Duplicate' clearly stamped thereon in red ink.