maharashtra medical practitioners act, 1961

An Act to regulate the qualifications and to provide for the registration of practitioners of the Ayurvedic, [Siddha] [The word 'Siddha' was inserted by Maharashtra 30 of 1979, Section 2.] and Unani Systems of Medicine, with a view to encourage the study and spread of such systems, and to make certain provisions relating to medical practitioners generally, in the State of Maharashtra; and for that purpose to consolidate and amend the law relating thereto. Whereas, it is expedient to regulate the qualifications and to provide for the registration of practitioners of the Ayurvedic, [Siddha] [The word 'Siddha' was inserted by Maharashtra 30 of 1979, Section 3.] and Unani Systems of Medicine, with a view to encourage the study and spread of such systems, and to make certain provisions relating to medical practitioners generally, in the State of Maharashtra; and for that purpose to consolidate and amend the law relating thereto.; It is hereby enacted in the Twelfth Year of the Republic of India as follows, namely:-

Act number

Act 28 of 1961

Year

1961

Enacted on

10-06-1961

In force from

20 August 2018

Jurisdiction

Maharashtra State Act

Subjects

Health And Medicine

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Official source: India Code