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[Cites 0, Cited by 2] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Indian Medicine Central Council Act, 1970

(1)The Central Council shall appoint such number of medical inspectors as it may deem requisite to inspect any medical college, hospital or other institution where education in Indian Medicine is given, or to attend any examination held by any University, Board or medical institution for the purpose of recommending to the Central Government recognition of medical qualifications granted by that University, Board or medical institution.