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Mad. HC: English Not a Mandatory Subject to Get Eligibility Certificate From NMC - (18 Jan 2024)

CIVIL

Madras High Court while directing National Medical Commission (NMC) to grant an eligibility certificate to a Foreign Medical Graduate, has held that not studying English as a subject cannot be the ground for denying eligibility certificate and registration as Medical Practitioner.

Tags : MADRAS HIGH COURT   ELIGIBILITY CERTIFICATE   NATIONAL MEDICAL COMMISSION  

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