Section 14 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
14. Period of limitation for application for re-entering name in Register.
- The period within which an application for re-entering the name removed from the Register under sub-clause (iv) of clause (a) of subsection (I) of section 23A, may be made, shall be three months from the date on which the name of the defaulting practitioner was removed from the Register.
