Section 20 in Tamil Nadu Medical Registration Act, 1914
20. Power of State Government to alter Schedule.
- It shall be lawful for the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], to alter the Schedule:Provided that no medical degree, diploma or certificate granted in any British Colony or foreign country which does not recognize the medical degrees, diplomas or certificates of [any Government or University in India] [Substituted for the words 'a British Indian Government or University' by the Adaptation (Amendment) Order of 1950.] shall be included in the Schedule.
