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Union of India - Section

Section 9 in Eligibility Requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002

9.

After verification, as required, if the candidate is found to fulfill the eligibility criteria, the Council shall issue an Eligibility Certificate in the prescribed format to the candidate certifying that he/she is eligible to join a medical institution outside India to obtain a primary medical qualification. The certificate shall indicate that on return after obtaining the foreign primary medical qualification, the candidate shall have to undergo a screening test, subject to fulfillment of the conditions prescribed in the Screening Test Regulations, 2002, and that passing this test shall only entitle him to provisional/permanent registration by the Medical Council of India or the State Medical Councils.[Provided that he/she has studied for the medical course at the same institute located abroad for the entire duration of the course from where he/she has obtained the degree.] [Added by Notification No. MCI. 203(9)/2010-Regn./3494, dated 16.4.2010 (w.e.f. 13.2.2002).]