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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(a) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(a)a declaration [in the relevant form set out in the accompaniment to Form 'B'] [Substituted by G.N. of 5.3.1965.] made by the applicant before a presidency Magistrate or an Executive Magistrate not below the rank of Taluka Magistrate to the effect-
(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarabha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or
(ii)that he was on the 4th day of November 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;