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15. National Exit Test.- (1) A common final year undergraduate medical examination, to be known as the National Exit Test shall be held for grantinglicenceto practice medicine as medical practitioners and for enrolment in the State Register or the National Register, as the case may be. (2) The Commission shall conduct the National Exit Test through such designated authority and in such manner as may be specified by regulations. (3) The National Exit Test shall become operational on such date, within three years from the date of commencement of this Act, as may be appointed by the Central Government, by notification. (4) Any person with a foreign medical qualification shall have to qualify National Exit Test for the purpose of obtaininglicenceto practice medicine as medical practitioner and for enrolment in the State Register or the National Register, as the case may be, in such manner as may be specified by regulations. (5) The National Exit Test shall be the basis for admission to the postgraduate broad-specialitymedical education in medical institutions which are governed under the provisions of this Act or under any other law for the time being in force and shall be done in such manner as may be specified by regulations. (6) The Commission shall specify by regulations the manner of conducting commoncounsellingby the designated authority for admission to the postgraduate broad-specialityseats in the medical institutions referred to in sub-section (5): 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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