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33. Rights of persons to havelicenceto practice and to be enrolled in National Register or State Register and their obligations thereto.- (1) Any person who qualifies the National Exit Test held under section 15 shall be granted alicenceto practice medicine and shall have his name and qualifications enrolled in the National Register or a State Register, as the case may be: Provided that a person who has been registered in the Indian Medical Register maintained under the Indian Medical Council Act, 1956 (102 of 1956) prior to the coming into force of this Act and before the National Exit Test becomes operational under sub-section (3) of section 15, shall be deemed to have been registered under this Act and be enrolled in the National Register maintained under this Act. (2) No person who has obtained medical qualification from a medical institution established in any country outside India and isrecognisedas a medical practitioner in that country, shall, after the commencement of this Act and the National Exit Test becomes operational under sub-section (3) of section 15, be enrolled in the National Register unless he qualifies the National Exit Test. (3) When a person whose name is entered in the State Register or the National Register, as the case may be, obtains any title, diploma or other qualification for proficiency in sciences or public health or medicine which is arecognisedmedical qualification under section 35 or section 36, as the case may be, he shall be entitled to have such title, diploma or qualification entered against his name in the State Register or the National Register, as the case may be, in such manner as may be specified by the regulations.    |
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