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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in The Gujarat Medical Council Act, 1967

(1)No person who possesses a medical qualification granted by any authority in any place outside the territory of India (other than the qualifications specified in the Second Schedule or the Third to the Indian Medical Council Act, 1956 (CII of 1956), shall be registered under this Act, unless the procedure specified in sub-section (2) has been followed.