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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(2) in Uttarakhand Medical Council Act, 2002

(2)Any person, who holds any such medical qualification, may apply to the council for registration by giving a correct description of his qualification, with his degree, diploma, license or certificate. The council shall send the same to the Medical Council of India for opinion and shall act according to the opinion.