LexSection 23 — Recognition of medical qualifications granted by Institute.
The Institute of Teaching and Research in Ayurveda Act, 2020
Notwithstanding anything contained in the Indian Medicine Central Council Act, 1970 (49 of 1970) and the University Grants Commission Act, 1956 (3 of 1956), the medical degrees or diplomas granted by the Institute under this Act shall be recognised medical qualifications for the purposes of the Acts aforesaid and shall be deemed to be included in the Schedule to the respective Acts.Open in Lexace · Ask the AI about this section