Section 20(4) in The Maharashtra Medical Practitioners Act, 1961
(4)The [Council] [[This word was substituted for.the word 'Board' by Maharashtra 23 of 1982,section 22(a).]] may, on sufficient cause being shown, direct at, anyi subsequent date that the name of a practitioner removed under sub-section (1) or [(3)] [This was substituted for '(2)' by Maharashtra 5 of 1972, Section 3.] shall be re-entered in the register on such conditions and on the payment of such fees, as may be prescribed by rules.
