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[Cites 0, Cited by 0] [Section 59A] [Entire Act]

State of Maharashtra - Subsection

Section 59A(2) in The Maharashtra Medical Council Rules, 1967

(2)Every such application shall, in the first instance, be referred by the Registrar to the authorities who granted the applicant his qualification or qualifications to ascertain whether there is any valid objection to such removal.