AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

22. Supply of copies of the State Medical Registers.-

Each State Medical Council shall supply to the Council three printed copies of the State Medical Register as soon as may be after e commencement of this Act and subsequently after the first day of April of each year, and each Registrar of a State Medical Council shall inform the Council without delay of all additions to and other amendments in the State Medical Register made from time to time.



Indian Medical Council Act, 1956 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys