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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(2)Every application made under sub-rule (1) shall be accompanied by
(a)Registration fee of rupees fifteen;
(b)Birth certificate or matriculation certificate or school leaving certificate in original together with the copies there of
(c)Certificate of enlistment in original.]