Notwithstanding anything contained in the Indian Medical Council Act, 1956 (102 of 1956) the Dentist Act, 1948 (16 of 1948) the Indian Nursing Council Act, 1947 (48 of 1947) the medical degrees and diplomas, dental degrees and nursing degrees 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 Schedules to the respective Acts.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.