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

State of Maharashtra - Subsection

Section 2(d) in Maharashtra Paramedical Council Act, 2011

(d)"paramedical qualification" means any degree, diploma, certificate or course, by whatever name called, specified in the Schedule and any recognized qualification designed to train a person in providing services ancillary to, or required as assistance in the teaching or practice of modern scientific medicine, Ayurvedic System, Unani System and Homoeopathic System of Medicine and such other qualifications, as may be notified by the Government, as recognized paramedical qualifications, from time to time;