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INDIAN MEDICAL COUNCIL (AMENDMENT) ACT, 2011
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 9th September, 2011/Bhadra 18, 1933 (Saka)
The following Act of Parliament received the assent of the President on the 8th September, 2011, and is hereby published for general information:
INDIAN MEDICAL COUNCIL (AMENDMENT) ACT, 2011
(No. 13 OF 2011)
[8th September, 2011.]
An Act further to amend the Indian Medical Council Act, 1956.
BE it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:
Short title and commencement
1. (1) This Act may be called the Indian Medical Council (Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the 10th day of May, 2011.
Amendment of section 3A of Act 102 of 1956
2. In section 3A of the Indian Medical Council Act, 1956 (hereinafter referred to as the principal Act), in sub-section (2), for the words “one year”, the words “two years” shall be substituted.
Repeal and saving
3. (1) The Indian Medical Council (Amendment) Ordinance, 2011, is hereby repealed.
(2) Notwithstanding the repeal of the Indian Medical Council (Amendment) Ordinance, 2011, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
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