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[Cites 0, Cited by 6] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Indian Medical Council Act, 1956

(1)No person shall be eligible for nomination under clause (a) of sub-section (1) of section 3 unless he possesses any of the medical qualifications included in the First and Second Schedules, resides in the State concerned, and, where a State Medical Register is maintained in that State, is enrolled on that Register.