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 3] [Entire Act] State of Maharashtra - Subsection Section 3(f) in The Maharashtra Medical Practitioners (Registration) Rules, 1961 (f)in cases where a practitioner is registered under sub-section (5) of section 17, the clause of the said sub-section under which he has been registered;
