Section 75(1) in The Maharashtra Medical Council Rules, 1967
(1)Every application for re-entry of name in the register shall be in Form 19 and specify the grounds on which the application is made. The application shall be accompanied by the applicant's certificate of degree, diploma or licence and also by a certificate from any Gazetted Officer of the State Government or from a Justice of the peace as to his good character since the removal of his name from the register.
