Section 2 in The Indian Medicine Central Council (Amendment) Act, 2003
2. Amendment of section 2.-
In the Indian Medicine Central Council Act, 1970 (48 of 1970 ) (hereinafter referred to as the principal Act), in section 2, after clause (e), the following clause shall be inserted, namely:-' (ea)" medical college" means a college of Indian medicine, whether known as such or by any other name, in which a person may undergo a course of study or training including any post- graduate course of study or training which will qualify him for the award of a recognised medical qualification;'.
