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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Medical Practitioners (Registration) Rules, 1961

(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for;Provided that no entry as respects additional qualification shall be made in the register unless a person possessing such qualification is entitled to have his name entered in the register under sub-section (3) of section 17.