The Central Provinces and Berar Regulation of Couching (Maharashtra Extension and Amendment) Act, 1962
Maharashtra Act No. 10 of 1963
mh631
(a) in sub-section (2), for the words "the Vidarbha region" the words "the State of Maharashtra" shall be substituted:
(b) in the marginal note, after the words "Short title" the words "and extent" shall be inserted.
5. Amendment of section 2 of C. P. and Berar II of 1944. - In section 2 of the principal Act, for the portion beginning with the words "shall have" and ending with the word and figures "Act, 1916" the following shall be substituted, namely :- "means a person registered under -(a) the Bombay Medical Act, 1912;
(b) the Central Provinces and Berar Medical Registration Act, 1916;
(c) the Medical Registration Act (of 1348 Fasli);
(d) the Indian Medical Council Act. 1956; or
(e) any other law for the time being in force in the State, which regulates the registration and practice of practitioners, and who possesses such qualifications for the practice of surgery as the State Government may, for the purposes of this Act by notification in the Official Gazette, recognise."
6. Amendment of section 3 of C. P. and Berar II of 1944. - In section 3 of the principal Act, for the portion beginning with the words "Whoever," and ending with the word and figures "Act, 1916," the following shall be substituted, namely :- "Notwithstanding anything contained in any other law, whoever, not being a registered practitioner, or not possessing qualifications entitling him to be a registered practitioner." 7. Amendment of section 6 of C. P. and Berar II of 1944. - In section 6 of the principal Act, in sub-section (1), for the words "to that of the second class" the words "to that of a Presidency Magistrate or a Magistrate of the first class" shall be substituted.