Section 20(4) in The Maharashtra Medical Council Act, 1965
(4)Subject to the provisions of section 26 of the Indian Medical Council Act, 1956, any person whose name is entered in the register and who subsequent to his registration obtains any additional qualification specified in the Schedule to this Act or in any of the Schedules to the Indian Medical Council Act, 1956, shall on an application made in this behalf, and on payment of the prescribed fee, be entitled to have an entry stating such additional qualification made against his name in the register.
