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[Cites 0, Cited by 2] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in National Medical Commission Act, 2019

(4)Where the Under-Graduate Medical Education Board or the Post-Graduate Medical Education Board, as the case may be, decides to grant recognition to a medical qualification, it shall include such medical qualification in the list maintained by it and also specify the date of effect of such recognition.