(.14.01.2016) - . - . .
1 .. , 1986 -12 .
2 .. . .. . .. / .
3 .. .. . .. (Hospitalization Benefit Policy) .24.01.2013 .23.01.2014 . .15110034120 600000506 . .08.12.2013 .12.12.2013 , , ., . Acute viral fever with Thrombocytopenia . .29,013/- ( ) . .. .. .29.01.2014 As per policy terms and conditions, claim is not payable, Under Clause No.3.6 . .. -3.6 . . .. . .. .29,013/- ( ) .13.12.2013 ....18% , .. .20,000/- ( ) .5,000/- ( ) ..
4 . , , , .16.04.2015 , , .26.06.2014 , . SPL/CC/9134/2015 , , .
5 .. .05.03.2015 . . . . , . , Medical Practitioner means a person who holds a degree/ Diploma of Recognized Institution and is registered by Medical Council of respective State of India. The term Medical Practitioner would include Physicians, Specialist and Surgeon and shall not include insured person and members of his policy covered under this insurance.
6 , . State Medical Council (SMC) / Medical Council of India (MCI) . , .. . , .. .5,000/- ( ) . .. .10.12.2015 .
7 , , , .
1 .. ?
2 .. ? .. (Hospitalization Benefit Policy) .24.01.2013 .23.01.2014 . .1:- .15110034120600000506 . .08.12.2013 .12.12.2013 , , ., . Acute viral fever with Thrombocytopenia . .29,013/- ( ) . .. .. .29.01.2014 As per policy terms and conditions, claim is not payable, Under Clause No.3.6 . , .. . , .. ..3.6 , Medical Practitioner means a person who holds a degree/ Diploma of Recognized Institution and is registered by Medical Council of respective State of India. The term Medical Practitioner would include Physicians, Specialist and Surgeon and shall not include insured person and members of his policy covered under this insurance. . . Council of State of India . (MMR) , . Doctor Name Amol P.Shirguppe, Registration No.-51788, B.A.M.S. . .51788 . . . Maharashtra Council of India Medicine, Mumbai . .01.08.2006, .51788--1 . , . , Maharashtra Council of India Medicine, Mumbai . .. . .. . , .... . Practitioner SMC /MIC COUNCIL State Medical Council / Medical Council of India . , . .26.06.2014 Maharashtra Act XXVIII of 2014
2 In section 25 of Maharashtra Medical Practitioner 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, along with the system of Indian Medicine for which they are registered; . SPL/CC/9134/2015 . , , (IMA Pune Unit) . . . IMA Pune Unit . SPL/CC/9134/2015 . Honble Justice A.K.Sikri, BAMS BUMS . . .01.08.2006 Reg.-1-51788 A-1, Inclusion in schedule -1 issued on 28.01.2015 . , . . . -1 . , Medical Practitioner . , .. , . , .1 . .1 , Summary of expenses incurred for which original bill / receipts / cash memo .2 3:- are enclosed. Grand Total = Rs.29,013/- . , .29,013/- ( ) .29.11.2014 ....9% . . .3,000/- ( ) .2,000/- ( ) . .2 3 .. , . .4:-
1 : .
2 .29,013/- ( ) . .29.11.2014 ....9% . . .
3 .. .3,000/- ( ) .2,000/- ( ) 30 . [HON'BLE MR. Sharad D. Madke] PRESIDENT [HON'ABLE MR. Dinesh S. Gavali] MEMBER [HON'ABLE MRS. Rupali D. Ghatage] MEMBER