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[Cites 0, Cited by 8] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Indian Medical Council Act, 1956

(4)A person registered provisionally as aforesaid who has completed practical training referred to in sub-section (1) or who has been engaged for the prescribed period in employment in a resident medical capacity in any approved institution or in the Medical Service of the Armed Forces of the Union, as the case may be, shall be entitled to registration in the State Medical Register under section 15.]