Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(2) in The Maharashtra Medical Council Act, 1965 (2)Unless the State Government otherwise directs, any rule or regulation made under any of the Acts repealed by sub-section (1) shall from the appointed day cease to be in force.
