Section 4(7) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(7)[(a) Every practitioner who desires to have fresh certificate of registration under subsection (2) of section 23A shall apply to the Registrar in from 'N' which shall be obtained form the Registrar. The Registrar shall comply with any requisition for the supply of forms.(b)Every application made under clause (a) shall be accompanied by-(i)fees of rupees five;(ii)The certificate of registration in original.]
