Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Maharashtra - Subsection Section 76(2) in The Maharashtra Medical Council Rules, 1967 (2)The President may call for any additional particulars that may be required after going through the appeal, and the original papers on which the Registrar has given his decision.
