Section 12(1) in The Maharashtra Medical Practitioners Act, 1961
(1)The income of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 14(a)(i).] shall consist of-(a)fees received from practitioners;(a1)[ fees received from examinees; [These clauses were inserted by Maharashtra 23 of 1982, Section 14(a)(ii).](a2)any other fees collected by the Council;](b)grants received from the State Government, if any; and(c)[ donations and any other sums received by the Council.] [This clause was substituted for clause (c) by Maharashtra 23 of 1982, Section 14(a)(iii).]
