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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(5)(iii) in The Maharashtra Medical Practitioners Act, 1961

(iii)that his name had been entered in the list kept under section 18 of the Bombay Medical Practitioners' Act, 1938, by virtue of paragraph (ii) or (iii) of sub-section (1) of section 31C inserted in that Act by the Bombay Medical Practitioners' (Amendment) Act, 1949, and stood included, on the day immediately preceding the date of the commencement of the Maharashtra Medical Practitioners' (Amendment) Act, 1964, in the list maintained under this Act, by virtue of clause (a) of sub-section (2) of section 18,]