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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1) in The Delhi Medical Council Act, 1997

(1)The Council shall, which the previous sanction of the Government, appoint a Registrar and/or a Deputy Registrar. He shall be a qualified medical graduate as prescribed in Schedules I, II and III of the Indian Medical Council Act, 1956 (102 of 1956).