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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Maharashtra - Subsection

Section 23A(2)(b) in The Maharashtra Medical Practitioners Act, 1961

(b)on receipt of such application, the Registrar shall cancel such certificate and issue a fresh certificate of registration in the form prescribed by rules made under sub-section (10) of section 17.] ]