Section 11 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
11. [ Forms of notices and applications etc. under section 23A (1) (a). [Substituted by G.N. of 9.11.1972.]
(1)The first general notice and the second general notice referred to in sub-clause (i) of clause (a) of sub-section (1) of section 23A shall be in form [F and G respectively.](2)The general notices referred to in sub-rule (1) shall also be published in at least one newspaper in English, Marathi, [and Hindi having wide circulation in the region.] [Substituted by G.N. of 7.8.1981.](3)The individual notice referred to in sub-clause (ii) of clause (a) of sub-section (1) of section 23A shall be in [Form H] [Substituted by G.N. of 2.2.1976.] and the form of application required to be enclosed therewith shall be in [Form J] [Substituted by G.N. of 7.8.1981.].(4)The individual notice referred in sub-clause (ii) of clause, (a) of sub-section 23A, shall be in [Form J] [Substituted by G.N. of 2.2.1976.] and the application required to be enclosed therewith shall be in [Form K] [Substituted by G.N. of 2.2.1976.].]
