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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(7)(b) in The Maharashtra Medical Practitioners Act, 1961

(b)[ Notwithstanding anything contained in clause (a) any person aggrieved by such decision of the Committee, who has not already appealed to the appellate authority aforesaid before the date of the commencement of the Maharashtra Medical Practitioners' (Amendment) Act, 1964, may, on or before the 31st day of March 1965, on payment of a like fee of five rupees, appeal to the appellate authority.] [This Clause was renumbered and clause (b) was inserted by Maharashtra 17 of 1965, Section 5(c) ]