Section 13(3) in The Indian Medical Council Act, 1956
(3)The medical qualifications granted by medical institutions outside India, [before such date as the Central Government may, by notification in the Official Gazette, specify] which are included in Part II of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act, but no person possessing any such qualification shall be entitled to enrollment on any State Medical Register unless he is a citizen of India and has undergone such practical training after obtaining that qualification as may be required by the rules or regulations in force in the country [* * *] [ The words " or State" omitted by Act 24 of 1964, Section 5 (w.e.f. 16.6.1964).] granting the qualification, or if he has not undergone any practical training in that country [* * *] [The words " or State" omitted by Act 24 of 1964, Section 5 (w.e.f. 16.6.1964). ] he has undergone such practical training as may be prescribed.
