Section 13(1) in Sikkim Medical Registration Act, 2005
(1)Every person who holds any of the medical qualifications included in the Schedules to the Indian Medical Council Act, 1956 ( Central Act 102 of 1956), may apply to the Registrar giving a correct description of his qualifications, with the dates on which they were granted, and present his degree or diploma with a fee prescribed in the rules for being registered under the Act. The Registrar shall, if satisfied that the applicant is entitled to he registered, enter his name in the register.
