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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(7)(a) in The Indian Medical Council Act, 1956

(a)whether the proposed medical college or the existing medical college seeking to open a new or higher course of study or training, would be in a position to offer the minimum standards of medical education as prescribed by the Council under section 19-A or, as the case may be, under section 20 in the case of post-graduate medical education;