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Madras HC Upholds Decision to Not Issue Eligibility Certificate to OCI Medical Student to Practice - (26 Oct 2021)

CIVIL

Madras High Court has refused to interfere with a decision taken by the National Medical Commission (NMC) to not allow a student who had pursued medical education in China to write the screening test, Foreign Medical Graduate Examination required to be cleared before commencing practice in India, because she had not studied English as a separate subject during her higher secondary education.

Tags : MADRAS HIGH COURT   ELIGIBILITY CERTIFICATE TO OCI MEDICAL STUDENT  

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