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SC: Migration Cannot be Permitted from Unrecognised Medical College to Recognised Medical College - (04 Feb 2021)

EDUCATION

Supreme Court has held that migration cannot be permitted from an unrecognised medical college to a recognised medical college in view of Regulation 6 of the Medical Council of India Regulations on Graduate Medical Education, 1997.

Tags : SUPREME COURT   MIGRATION TO RECOGNISED MEDICAL COLLEGE  

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