Section 27(1) in The Maharashtra Medical Practitioners Act, 1961
(1)Every institution recognised under this section shall, subject to such conditions as may be prescribed by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.], be entitled to train students for the examinations of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.].
