Section 23 in All-India Institute of Medical Sciences Act, 1956
23. [ Recognition of medical qualifications granted by the Institute. [ Substituted by Act 24 of 2002, section 2 (12-6-2003)]
- Notwithstanding anything contained in the Indian Medical Council Act, 1956, the Dentists Act, 1948 and the Indian Nursing Council Act, 1947, the medical, dental or nursing degrees and diplomas, as the case may be, granted by the Institute under this Act shall be recognised-(a)medical qualifications for the purpose of the Indian Medical Council Act, 1956 and shall be deemed to be included in the First Schedule to that Act :(b)dental qualifications for the purpose of the Dentists Act, 1948 and shall be deemed to be included in the Schedule to that Act; and(c)nursing qualifications for the purpose of the Indian Nursing Council Act, 1947 and shall be deemed to be included in the Schedule to that Act.]
