Section 1 in The Maharashtra Medical Practitioners Act, 1961
1. Short title, extent and commencement.
(1)This Act may be called the Maharashtra Medical Practitioners Act, 1961.(2)It extends to the whole of the State of Maharashtra,(3)The whole Act (except Chapter VI there of) shall come into force on such [date] [23rd day of October 1961, vide G. N., U.D. & P.H.D., No. MMP. 1061-(a)/Unification, dated 21st October, 1961.] as the State Government may, by notification in the Official Gazette, appoint; and Chapter VI shall come into force on such other dates [being a subsequent date] [1st day of November 1966, vide G.N., U.D. & P.H.D., No. MMP. 1164/51495-H, dated 1st September, 1966.] as that Government, by like notification, appoints.
