Section 17(2) in The Maharashtra Medical Practitioners Act, 1961
(2)The register shall be divided into [three parts,] [These words were substituted for the words 'two parts' by Maharashtra 30 of 1979, Section 7(a)(1)] namely:-(i)Part I containing the names of practitioners who possess any of the qualifications specified in the Schedule;(ii)[ Part II containing the names of practitioners, whose names were included in that part immediately before the 1st day of October 1976; [Clauses (ii) and (iii) were substituted for the original clause (ii) by Maharashtra 30 of 1979, Section 7(a)(ii)](iii)Part III containing the names of practitioners, who on the 30th day of September 1976 were enlisted practitioners and who are on that day deemed to have become registered practitioners under section 18.]Each part shall consist of one or more sections as the State Government may specify in this behalf.
