SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Rajya Sabha Passes Indian Medical Council (Amendment) Bill and Dentist (Amendment) Bill - (02 Aug 2016)

Rajya Sabha has passed the Indian Medical Council (Amendment) Bill, 2016, and the Dentist (Amendment) Bill, 2016, seeking to amend the Indian Medical Council Act, 1956 and the Dentist Act, 1948.

Tags : RAJYA SABHA   THE INDIAN MEDICAL COUNCIL (AMENDMENT) BILL   2016     THE DENTIST (AMENDMENT) BILL   2016  

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