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25. Provisional registration for clinical practice.- If the courses of study to be undergone for obtaining a recognised medical qualification include a period of training after a person has passed the qualifying examination and before such qualification is conferred on him, any such person shall, on application made by him in this behalf, be granted provisional registration in a State Medical Register by the State Medical Council concerned in order to enable him to practise medicine in an approved institution for the period aforesaid.    |
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