Section 17(9) in The Maharashtra Medical Practitioners Act, 1961
(9)When the register is prepared in accordance with the foregoing provisions, the Registrar, shall publish a notice in the Official Gazette, and such newspapers as [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 21(e).] may select, about the register having been prepared, and the register shall come into force from the date of the publication of such notice in the Official Gazette.
