Section 16A in The Maharashtra Medical Practitioners (Registration) Rules, 1961
16A. [ Forms of notice and application under section 23A(1)(c). [Inserted by G.N. of 27.2.1974.]
- The notice referred to in clause (c) of sub-section (1) of section 23A shall be in [Form L] and the application to be enclosed therewith shall be in [Form M] [Substituted by G.N. of 7.2.1976.].][Form 'A'] [Substituted by G.N. of 7.8.1981.]Form of Application for Registration under sub-section (3) of section 17 of the Maharashtra Medical Practitioners' Act, 1961ToThe Registrar,The [Maharashtra Council of Indian Medicine] [Substituted by G.N. of 26.12.1995.],Bombay,
