Assam act 016 of 1948 : The INDIAN MEDICAL DEGREES (ASSAM AMENDMENT) ACT, 1948.

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Preamble. Short title, extent and commence- ment.

ASSAM ACT XVI OF 1948

.THE INDIAN MEDICAL DEGREES (ASSAM

AMENDMENT) ACT, 1948.

(Passed by the Assembly) [Received the as.sent of the Governor on the 15th October, 1948]

[Published in the Assam Gazette of the 20th October 1948] An

Act to amend the Indian Medical Degrees Act, 1916 in its applica- tion to Assam

WHEREAS it is expe~ient to amend the Indian 1:fedical Act VII of Degrees Act, 1916 (heremafter referred to as the said Act) -1916. in its application to the Province of Assam, in the manner hereinafter appearing :

It is hereby enactr:d as follows:-

I. (1) This Act may be called the Indian Medical Degrees (Assam Amendment) Act, 1948.

(2) It extends to the whole of Assam -~ ( 3) It shali come into force at once.' Amendment 2. In the preamble to the said Act, for the words "of ~i~l~he1~~~ such titles," the words "of such titles and of titles implying preamble to qualifications in other systems of medicine" shall be substitut- Act VII of ed.

1916.

Insertion of new sec-

tion 6-A in Act VII of

1 91 6. Penalty for unauthoris- ed use ot titles, etc. implying medical qua- lifications. 3. After section 6 of the said Act, the following section shall be inserted, namely- ''6-A ( 1) No person shall add to his name any title, descripticn, letters or abbreviatiom which imply that he holds a degree, diploma, license or certificate as his qualification to practise any system of medicine unless- (a) he actually holds such degree, diploma , license or certificate ; and (b) such degree, diploma, license or certifi- cate- (i) is recognised by any law for the time being in force in the Dominion of India ; or (ii) has been conferred, granted or issued by an authority referred to in section 3 ; or (iii) has been recognised by the General Coun- cil of Medical Education c.f the United King- dom ; or Price 1 anna or 2d.

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(iv) m cases not falling under sub-clause (i) , sub-clause (ii) or sub-clause (iii), has been conferred, granted or issued by an authority empowered, or recognised as competent, by the Provincial Governmenl to confer, grant or issue such degree, diplo· ma, license or certificate.

(2) Whoever contravenes the provisions of sub-section

(I) shall, notwithstanding anything contained in section 6, be punished in the case of first conviction, with fine which may extend to two hundred and fifty rupees and in the case of subsequent conviction, with fine which may extend to fivr: hundred rupees."

A, G. P. (L.A.) No.20/48-500-22-1-1949.

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