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Karnataka High Court Refuses to Stay Compulsory Rural Service Condition - (22 Jul 2021)

LAW OF MEDICINE

Karnataka High Court has held that notification which called upon the fresh doctors to undergo compulsory rural service for a period of one year under provisions of the Karnataka Compulsory Service to Candidates Completed Medical Courses Act, 2012, to be 'reasonable' and that the legislation promulgated by the State in regard to compulsory rural service is not in conflict with either the Indian Medical Council Act, 1956 or National Medical Commission Act, 2019.

Tags : KARNATAKA HIGH COURT   COMPULSORY RURAL SERVICE CONDITION  

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