Section 12(2) in The Indian Medical Council Act, 1956
(2)The Council may enter into negotiations with the Authority in any [* * *] country outside India which by the law of such [* * *] [The words " State or" omitted by Act 24 of 1964, Section 4 (w.e.f. 16.6.1964). ] country is entrusted with the maintenance of a register of medical practitioners, for the settling of a scheme of reciprocity for the recognition of medical qualifications and in pursuance of any such scheme, the Central Government may, by notification in the Official Gazette, amend the Second Schedule so as to include therein the medical qualification which the Council has decided should be recognized, and any such notification may also direct that an entry shall be made in the last column of the Second Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date.
