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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009

3.1"Medical College" means an institution, whether known as such or by any other name, which provides for a programme, beyond 12 years of schooling, for obtaining recognised MBBS qualification from a University and which, in accordance with the rules and regulations of such University, is recognised as competent to provide for such programmes of study and present students undergoing such programmes of study for the examination for the award of recognised MBBS/PG Degree/Diploma qualifications.