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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(10)(c) in The Maharashtra Medical Practitioners Act, 1961

(c)[ Where it is shown to the satisfaction of the Registrar that a certificate of registration has been defaced, lost or destroyed, the Registrar may, on payment of the prescribed fee, issue a duplicate certificate in such form as may be prescribed.] [Clause (c) was added by Maharashtra 21 of 1966, Section 2.]