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14.National Eligibility cum-Entrance Test.- (1)There shall be a uniform NationalEligibilitycum- Entrance Test for admission to the undergraduate and postgraduate super-specialitymedical education in all medical institutions which are governed by the provisions of this Act: Provided that the uniform National Eligibility-cum-Entrance Test for admission to the undergraduate medical education shall also be applicable to all medical institutions governed under any other law for the time being in force. (2) The Commission shall conduct the National Eligibility-cum-Entrance Test in English and in such other languages, through such designated authority and in such manner, as may be specified by regulations. (3) The Commission shall specify by regulations the manner of conducting commoncounsellingby the designated authority for admission to undergraduate and postgraduate super-specialityseats in all the medical institutions which are governed by the provisions of this Act: Provided that the designated authority of the Central Government shall conduct the commoncounsellingfor all India seats and the designated authority of the State Government shall conduct the commoncounsellingfor the seats at the State level.    |
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