Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(2)The State Government after consultation with the Council may by notification in the Official Gazette amend the Schedule by directing that an entry be made therein in respect of any paramedical qualification declaring that it shall be recognised paramedical qualification only when granted before a specified date.