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Homoeopathy Central Council Act, 1973 14. Recognition of medical qualifications granted by medical institutions in States or countries outside India (1) The medical qualifications granted by medical institutions outside India which are included in the Third Schedule shall be recognized medical qualifications for the purposes of this Act. (2) (a) The Central Council may enter into negotiations with the authority in any State or country outside India, which by the law of such State or country is entrusted with the maintenance of a Register of practitioners of Homoeopathy, for setting of a scheme of reciprocity for the recognition of medical qualifications in Homoeopathy, and in pursuance of any such scheme, the Central Government may, by notification in the Official Gazette, amend the Third Schedule so as to include therein any medical qualification which the Central Council has decided should be recognized, and any such notification may also direct that an entry shall be made in the last column of the Third Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date. (b) Where the Council has refused to recommend any medical qualification which has been proposed for recognition by any authority referred to in clause (a) and that authority applies to the Central Government in this behalf, the Central Government, after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal, may, by notification in the Official Gazette, declare that such qualification shall be a recognized medical qualification and the provisions of clause (a) shall apply accordingly    |
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