LexSection 24 — Recognition of medical qualifications granted by Institute.
The Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980
Notwithstanding anything contained in the Indian Medical Council Act, 1956 (102 of 1956), the medical degrees and diplomas granted by the Institute under this Act shall be recognised medical qualifications for the purposes of that Act and shall be deemed to be included in the First Schedule to that Act.Open in Lexace · Ask the AI about this section