Section 36(1)(b) in The Maharashtra Medical Practitioners Act, 1961

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

(b)such degree, diploma, licence or certificate or any other like award,-

(i)is recognized by any for the time being in force in India or in any part thereof, or

(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 35, or

(iii)has been recognized by the Medical Council of India, [or [The word 'or' and Clause (iv) were inserted by Maharashtra 30 of 1979, Section 20.]

(iv)has been recognized by the Central Council of Indian Medicine.]

Legal Document View