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[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(b) in The Indian Medical Council Act, 1956

(b)before the 1st day of April, 1937, by medical institutions in the territories now forming part of Burma, which are included in Part I of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act.