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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(d) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(d)"recognised medical qualification" means-
(i)any of the medical qualifications for the time being, included in the Schedules to the Indian Medical Council Act, 1956 (No. 102 of 1956) ;
(ii)any of the medical qualifications specified in the Schedule;