Section 4(5) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(5)[ Every application made under clause (iii) of sub-section (5) of section 17 shall be accompanied by registration fee of rupees ten and the testimonial of enlistment issued to the applicant in pursuance of rule 102A of the Bombay Medical Practitioners' Rules, 1939, together with two copies there of.] [Substituted by G.N. of 5.3.1965.]
