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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(a) in The Haryana Medical Education Service Rules, 1988

(a)Medical men must be registered under the Punjab Medical Registration Act, 1916, or any other Act, corresponding thereto in force in any other State/Central Medical Registration Act, and non-medical persons must fulfil the qualifications and experience as laid down by Medical Council of India before appointments are made.