Section 9(1) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(1)Any registered [* * * * *] [Deleted by G.N. dated 7-8-1981.] practitioner who under section 21, desires(a)to have the entry as respects his name in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.] altered; or(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]; or(c)to have any alteration made in the entry as respects his additional qualifications in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]may make an application in that behalf to the Registrar.
