Section 17(5) in The Maharashtra Medical Practitioners Act, 1961
(5)Any person, rot being a person qualified for registration under sub-section (3) or (4), who proves to the satisfaction of the Committee appointed under sub-section (6),-(i)that he had been regularly practicing the Ayurvedic or the Unani system of medicine in the Vidarbha 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; [or [Clause (iii) was inserted by Maharashtra 17 of 1965. Section 5(a)(i).](iii)that his name had been entered in the list kept under section 18 of the Bombay Medical Practitioners' Act, 1938, by virtue of paragraph (ii) or (iii) of sub-section (1) of section 31C inserted in that Act by the Bombay Medical Practitioners' (Amendment) Act, 1949, and stood included, on the day immediately preceding the date of the commencement of the Maharashtra Medical Practitioners' (Amendment) Act, 1964, in the list maintained under this Act, by virtue of clause (a) of sub-section (2) of section 18,]shall, on an application made in the form prescribed by rules, accompanied by a fee of ten rupees and such documents as may be prescribed by rules, [on or before the 31st day of March 1965] [These words were substituted for the words 'within a period of two years from the appointed day' by Maharashtra 17 of 1965, Section 5(a)(ii).], be entitled to have his name entered in the register.
