Section 17(7A) in The Maharashtra Medical Practitioners Act, 1961
(7A)[ If on an application for registration made under clause (iii) of sub-section (5) or on appeal under sub-section (7), a person is found eligible for registration, then on his name being included in the register the entry of his name in the list shall be cancelled.] [Sub-section (7A) was inserted by Maharashtra 17 of 1965, Section 5(d).]
