Section 17(3A) in The Maharashtra Medical Practitioners Act, 1961
(3A)[ Notwithstanding anything contained in any law for the time being in force, every per enrolled on the register maintained under the Indian Medicine Central Council Act, 1970, but not enrolled on the register maintained under this Act, shall, on an application and on payment of the fee as provided in sub-section (3), be entitled to have his name entered in the register maintained under this Act.] [Sub-section (3A) was inserted by Maharashtra 30 of 1979, Section 7(b).]
