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[Cites 0, Cited by 0] [Section 59(6)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(6)(h) in The Medical Council Of India Regulations, 2000

(h)on receipt from the Registrar of a proof copy of any of his report, to compare such proof with the original and correct, sign, and return it to the Registrar for preservation, in the records of the Council, as the authorised copy of such report.