Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Medical Practitioners (Amendment) Act, 2014 28 OF 2014 [26 June 2014] CONTENTS 1. Short title and commencement. 2. Amendment of section 25 of Mah. XXVIII of 1961. Maharashtra Medical Practitioners (Amendment) Act, 2014 28 OF 2014 [26 June 2014] An Act further to amend the Maharashtra Medical Practitioners Act, 1961. WHEREAS it is expedient further to amend the Maharashtra Medical Practitioners Act, 1961, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-fifth Year of the Republic of India as follows :- 1. Short title and commencement. :- (1) This Act may be called the Maharashtra Medical Practitioners (Amendment) Act, 2014. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 25 of Mah. XXVIII of 1961. :- I n section 25 of the Maharashtra Medical Practitioners Act, 1961, after clause (iii), the following clauses shall be added, namely:- "(iv) the registered practitioners of the Indian Medicine and holding the qualifications mentioned in the PART A, A-1, B or D of the Schedule, shall have privilege to practice the modern scientific medicine known as allopathic medicine to the extent of the training they received in that system, alongwith the system of Indian Medicine for which they are registered; (v) the registered practitioners of the Indian Medicine holding the qualifications mentioned in the PART A, A-1, B or D of the Schedule and holding post-graduate qualification which is entered as additional qualification in the register prepared under section 17 shall be eligible to pursue and practice the latest knowledge, skill and technological advances to the extent of the training they received in that system during the post-graduation.".