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[Cites 0, Cited by 8] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Indian Medical Council Act, 1956

(3)The Central Government, after consultation with the Council, may, by notification in the Official Gazette, amend the Second Schedule by directing that an entry be made therein in respect of any medical qualification declaring that it shall be recognized medical qualification only when granted before a specified date.