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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2) in The Delhi Medical Council Act, 1997

(2)Any person, who holds such medical qualification may apply to the Council for registration by giving a correct description of his qualification, with his decree, diploma, licence or certificate. The Council shall transmit the same to the Medical Council of India for opinion and shall act according to the opinion.