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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(2) in Sikkim Medical Registration Act, 2005

(2)The Medical Council may, at any subSequent date, if it thinks fit, shall on a decision to that effect of the Central Government under Sub-section (2) of Section 24 of the Indian Medical Council Act, 1956, direct that any name so removed shall be re-entered.