Section 38(1)(b) in National Medical Commission Act, 2019

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Union of India - Subsection

Section 38(1)(b) in National Medical Commission Act, 2019

(b)the standards and norms for infrastructure, faculty and quality of education in medical institution as determined by the Under-Graduate Medical Education Board or the Post-Graduate Medical Education Board, as the case may be, are not adhered to by any University or medical institution, and such University or medical institution has failed to take necessary corrective action to maintain specified minimum standards, the Commission may initiate action in accordance with the provisions of sub-section (2):

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Union of India - Subsection

Section 38(1)(b) in National Medical Commission Act, 2019