Saturday, 20, Apr, 2024
Woman making reasoned choice to establish physical relation knowing consequences then consent can’t be said to be based on misconception, rules HC, Read Judgement
HC rules that gratification of electors during elections demolishes basic structure of constitution and democracy, Read Judgement
Job Post: Visiting Faculty at NLU Tripura [April 2024]: Submissions on Rolling Basis!
'अनजाने में हुई होगी चूक', रेप पीड़िता के नाम का खुलासा करने वाले मजिस्ट्रेट को सुप्रीम कोर्ट से राहत, हाईकोर्ट का आदेश बरकरार
Online Workshop on Intellectual Property and the Sustainable Development Goals by CNLU Patna [April 28; 11 Am-3 Pm]: Register Now!
CAM advised Collective Newsroom Private Limited in restructuring of BBC’s India operations, establishing new Indian owned entity and acquisition of digital news business
Shardul Amarchand Mangaldas advises on two QIPs aggregating to INR 6,000 Crores
कौमी इंसाफ मोर्चे का धरना उठाने के लिए तैनात रही पुलिस, हाईकोर्ट ने सुरक्षित रखा फैसला
Call for Papers: DME Journal of Law ( Volume 5, Issue 1) No Publication Fee: Submit by 20 May
Supreme Court seeks status of criminal cases against Baba Ramdev in Bihar, Chhattisgarh
Crime can’t be ‘wiped off’ by paying compensation to Victim: High Court
हाईकोर्ट: कोर्ट ने दोषी पिता की सजा रखी बरकरार, अपनी बेटी के साथ करता था दुष्कर्म
Parley 4.0 National Debate Competition by Kanoria School of Law for Women in association with RSHRC: Register by 10th May
HC stresses importance of timely chemical reports in Criminal Trials, urges State to adequately equip Forensic Labs, Read Judgment
HC confirms conviction, sentences Congress MLA Mohammed Moquim to 3 years in Loan Fraud case, Read Judgment
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Indian Medical Council Act, 1956
Indian Medical Council Act Amendments
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Regulation regarding MSR for OI, LOP, Renewal of medical colleges
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Indian Medical Council (Post Graduate) Medical Education Committee Rules, 1961
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Establishment Of New Medical Colleges, Opening Of Higher Courses Of Study And Increase Of Admission Capacity In Medical Colleges Regulation, 1993
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Medical Council of India (Criteria for Students admitted in Excess of admission capacity of medical colleges) Regulations, 1997
Medical Council of India Regulations on Graduate Medical Education, 1997
Medical Council Of India (Criteria For Identification Of Students Admitted In Excess Of Admission Capacity Of Medical Colleges) Regulations, 1997
Minimum Qualification for Teachers in Medical Institutions Regulations, 1998
Medical Council of India (Conduct of Elections to the Posts of President , Vice President, Members of the Executive Commitee and the elected members of the Postgraduate Medical Education Committee) Regulations, 1998
Establishment of Medical College Regulations, 1999
Minimum Requirement for 50 MBBS Admissions annually Regulations 1999
Minimum Requirements for 100 MBBS Admissions Annually Regulations 1999
Minimum Requirements for 150 MBBS Admissions Annually Regulations, 1999
Medical Council of India Regulations, 2000
Opening of a New or Higher Course of Study or Training Regulation, 2000
Postgraduate Medical Education Regulations, 2000
Indian Medical Council(Amendment) Act, 2001
Indian Medical Council (Professional conduct, Etiquette and Ethics) Regulations, 2002
Eligibility Requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002
Screening Test Regulations, 2002
Medical Council of India (Election of students union in Medical College/Institution/University) Regulations, 2009
Medical Council of India (Prevention and Prohibition of Ragging in Medical Colleges/Institutions) Regulations, 2009
Minimum Requirements for 200 MBBS Admissions Annually Regulations, 2010
Minimum Requirements for 250 MBBS Admissions Annually Regulations, 2010
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