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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in National Medical Commission Act, 2019

(2)For the purposes of obtaining permission under sub-section (1), a person may submit a scheme to the Medical Assessment and Rating Board in such form, containing such particulars, accompanied by such fee, and in such manner, as may be specified by the regulations.