Section 26 in The Maharashtra Medical Practitioners Act, 1961
26. Examinations held by [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 27(b).] and courses of studies.
- [The Council] [These words were substituted for the word 'The Faculty' by Maharashtra 23 of 1982, Section 27(a).] shall by by-laws made under section 31 prescribe the examinations to be held by it, the qualifications for admission to such examinations, the courses of studies for such examinations (including the subjects of medicine, surgery, midwifery and gynaecology), the standard of passing, the degree, diploma, certificate or any other like award to be given to persons who pass the examinations, and such other matters in respect of such examinations as may be necessary or expedient.
