Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Indian Medicine Central Council Act, 1970

(h)"recognised medical qualification" means any of the medical qualifications, including post-graduate medical qualification, of Indian Medicine included in the Second, Third or Fourth Schedule;