Section 13(2) in The Indian Medical Council Act, 1956
(2)The medical qualifications granted to a citizen of India-(a)before the 15th day of August, 1947, by medical institutions in the territories now forming part of Pakistan, and(b)before the 1st day of April, 1937, by medical institutions in the territories now forming part of Burma, which are included in Part I of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act.
