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

Union of India - Subsection

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

(d)whether adequate hospital facilities, having regard to the number of students likely to attend such medical college or course of study or training or as a result of the increased admission capacity, have been provided or would be provided within the time-limit specified in the scheme;