Section 19 in The Maharashtra Medical Council Act, 1965
19. Fee for and certificate of Provisional registration.
(1)Any person who desires to be registered provisionally under section 25 of the Indian Medical Council Act, 1956, shall make an application in the prescribed form to the Registrar and shall pay [Such fees as the State Government may, by notification in the Official Gazette, specify] [These words were substituted for the words 'a fee of rupees ten' by Maharashtra 5 of 2004, section 4, (w.e.f. 10.2.2004).].(2)Every person whose name is entered in the register under sub-section (1) shall be given a certificate of provisional registration in the prescribed form. Such certificate shall remain in force for such period as may be specified therein.
