Section 33(1) in The Maharashtra Medical Council Act, 1965
(1)With effect from the appointed day-(a)the Medical Council constituted under sub-section (2A) of section 2A of the Bombay Medical Act, 1912, in its application to the Bombay area of the State; and(b)the Vidarbha Medical Council constituted under section 5 of the Central Provinces and Berar Medical Registration Act, 1916, read with the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956.shall be dissolved and all the members of the aforesaid Councils shall vacate office.
