The National Medical Commission Act, 2019

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Section 26, [Omitted.].

Section 6, Administrative assistance

Section 68, Administrative assistance.

Section 81, Admissibility of evidence in other proceedings

Section 37, Appealable orders

Section 50, Appealable orders.

Section 59, Appealable orders.

Section 61, Application and scope.

Section 34, Application for setting aside arbitral awards

Section 11, Appointment of arbitrators.

Section 64, Appointment of conciliators

Section 43H, Appointment of experts and constitution of Committees thereof.

Section 40, Arbitration agreement not to be discharged by death of party thereto.

Section 7, Arbitration agreement.

Section 13, Challenge procedure.

Section 52, Chapter II not to apply

Section 43M, Chief Executive Officer

Section 71, Co-operation of parties with conciliator.

Section 21, Commencement of arbitral proceedings

Section 62, Commencement of conciliation proceedings