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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(1)(b) in The Indian Medicine Central Council (Amendment) Act, 2003

(b)no medical college shall-
(i)open a new or higher course of study or training, including a post- graduate course of study or training, which would enable a student of such course or training to qualify himself for the award of any recognised medical qualification; or
(ii)increase its admission capacity in any course of study or training including a post- graduate course of study or training, except with the previous permission of the Central Government obtained in accordance with the provisions of this section.