Section 27(3) in The Maharashtra Medical Practitioners Act, 1961
(3)The Registrar shall place the application before the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28], and the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] may direct the Registrar to call for any further information which it may deem necessary. The [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.] may also direct a local inquiry to be made by a competent person or persons authorised by it this behalf.
