Section 19(1) in The Maharashtra Medical Council Act, 1965
(1)Any person who desires to be registered provisionally under section 25 of the Indian Medical Council Act, 1956, shall make an application in the prescribed form to the Registrar and shall pay [Such fees as the State Government may, by notification in the Official Gazette, specify] [These words were substituted for the words 'a fee of rupees ten' by Maharashtra 5 of 2004, section 4, (w.e.f. 10.2.2004).].
