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 51] [Entire Act] State of Maharashtra - Subsection Section 51(3) in The Maharashtra Medical Council Rules, 1967 (3)The Committee shall consider and report to the Council on all matters concerning the inclusion or deletion of any Qualification in or from the schedule to the Act.
