Section 13 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
13. Manner of withdrawal of cancelled certificate.
- Where a certificate of registration is deemed to be cancelled and is liable to be withdrawn from a practitioner under sub-clause (iv) of clause (a) of sub-section (1) of section 23A, the District Magistrate or any person duly authorized by him in this behalf, shall at the request of the Registrar arrange to withdraw such certificate from the practitioner concerned and after he has taken it in his possession, forward the same to the Registrar.
