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Union of India - Section

Section 23 in The Indian Medical Council Act, 1956

23. Registration in the Indian Medical Register.-

The Registrar of the Council, may, on receipt of the report of registration of a person in a State Medical Register or on application made in the prescribed manner by any such person, enter his name in the Indian Medical Register:Provided that the Registrar is satisfied that the person concerned possesses a recognized medical qualification.