The INDIAN MEDICAL DEGREES (ASSAM AMENDMENT) ACT, 1948.

Preamble. 
Short title, 
extent and 
commence­
ment. 
ASSAM ACT XVI OF 1948 
.THE INDIAN MEDICAL DEGREES (ASSAM 
AMENDMENT) ACT, 1948. 
(Passed by the Assembly) 
[Received the as.sent of the Governor on the 15th 
October, 1948] 
[Published in the Assam Gazette of the 20th October 1948] 
An 
Act to amend the Indian Medical Degrees Act, 1916 in its applica­
tion to Assam 
WHEREAS it is expe~ient to amend the Indian 1:fedical Act VII of 
Degrees Act, 1916 (heremafter referred to as the said Act) -1916. 
in its application to the Province of Assam, in the manner 
hereinafter appearing : 
It is hereby enactr:d as follows:-
I. (1) This Act may be called the Indian Medical 
Degrees (Assam Amendment) Act, 1948. 
(2) It extends to the whole of Assam -~ 
( 3) It shali come into force at once .' 
Amendment 2. In the preamble to the said Act, for the words "of 
~i~l~he 1~~~ such titles," the words "of such titles and of titles implying 
preamble to qualifications in other systems of medicine" shall be substitut­
Act VII of ed. 
1916. 
Insertion of 
new sec­
tion 6-A in 
Act VII of 
1916. 
Penalty for 
unauthoris­
ed use ot 
titles, etc. 
implying 
medical qua­
lifications. 
3. After section 6 of the said Act, the following section 
shall be inserted, namely-
''6-A ( 1) No person shall add to his name any title, 
descripticn, letters or abbreviatiom which 
imply that he holds a degree, diploma, 
license or certificate as his qualification to 
practise any system of medicine unless-
(a) he actually holds such degree, diplom a , 
license or certificate ; and 
(b) such degree, diploma, license or certifi­
cate-
(i) is recognised by any law for the time being 
in force in the Dominion of India ; or 
(ii) has been conferred, granted or issued by 
an authority referred to in section 3 ; or 
(iii) has been recognised by the General Coun­
cil of Medical Education c.f the United King ­
dom ; or 
Price 1 anna or 2d . 
-
2 
(iv) m cases not falling under sub-clause (i) , 
sub-clause (ii) or sub-clause (iii), has 
been conferred, granted or issued by an 
authority empowered, or recognised as 
competent, by the Provincial Governmenl 
to confer, grant or issue such degree, diplo· 
ma, license or certificate. 
(2) Whoever contravenes the provisions of sub-section 
(I) shall, notwithstanding anything contained in section 6, 
be punished in the case of first conviction, with fine 
which may extend to two hundred and fifty rupees and 
in the case of subsequent conviction, with fine which 
may extend to fivr: hundred rupees." 
A, G. P. (L.A.) No.20/48-500-22-1-1949. 

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