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Report No. 50

2. The Indian Medical Council Act, 1956

Sections 11 and 12.-Provide for recognition of medical qualifications granted by Universities of medical institutions in India or in countries with which there is a scheme of reciprocity provided in the schedules.

Sections 13 and 14.-Provide for recognition of medical qualifications in some other special cases.



The Proposal to included Persons connected with Public Examinations within the Definition of Back




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