Section 17(8) in The Maharashtra Medical Practitioners Act, 1961
(8)The register shall include the following particulars, namely:-(a)the full name and residential address of the registered practitioner;(b)the date of his admission to the register maintained under this Act; and if he be a person who was registered on the day immediately preceding the appointed day, in a register kept under any of the Acts referred to in subsection (4), the date of his admission to that register;(c)the qualification specified in the Schedule possessed by him, if any, and the date on which he obtained the qualification and the authority which conferred or granted it; and(d)such further particulars as may be prescribed by rules.
