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4. (1) The Indian Medical Council (Amendment) Ordinance, 2016 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Indian Medical Council Act,1956 as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.



Indian Medical Council (Amendment) Act, 2016 Back




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