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[Cites 0, Cited by 2] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(a) in National Medical Commission Act, 2019

(a)determine the procedure for assessing and rating the medical institutions for their compliance with the standards laid down by the Under-Graduate Medical Education Board or the Post-Graduate Medical Education Board, as the case may be, in accordance with the regulations made under this Act;