Section 19(4) in Uttarakhand Medical Council Act, 2002
(4)Subject to the provisions of section 26 of the Indian Medical Council Act 1956 (Central Act, 102 of 1956), any person whose name is entered in the register and who subsequent to his registration obtains any additional qualification specified in any of the schedules to the Indian Medical Council Act, 1956, shall on an application made on this behalf and on payment of the prescribed fee be entitled to have an entry stating such additional qualification made against his name in the register.
