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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(1)The Committee shall consider each application received under rule 4 and 5. Any application which does not satisfy the requirements of those rules shall be rejected by the Committee. The question of registration [* * * * *] [Deleted, by G.N. of 7.8.1981.] in respect of each application shall be decided in accordance with the opinion of the majority of the members of the Committee.