Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(6) in The Maharashtra Nursing Home Registration Act, 1949 (6)“qualified medical practitioner” means a medical practitioner registered under the Bombay Medical Act, 1912 (Bom. VI of 1912) or any other law for the time being in force;
