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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Indian Medical Council, Rules, 1957

(4)The Central Government, on receipt of such an appeal, shall consult the Medical Council of India who shall be asked to give their opinion by a specified date. The decision of the Central Government shall be communicated to the appellant by registered post.