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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(1) in Uttarakhand Medical Council Act, 2002

(1)A practitioner holding a medical qualification from any authority in any place outside the territory of Indian (other than the qualification in the second schedule or the Third schedule to the Indian Medical Council Act 1956) shall not be registered under this Bill, unless the procedure specified in sub-section (2) has been followed.