Section 2(h) in Telangana Medical Practitioners Registration Act, 1968
(h)"register" means the register maintained under section 15;(i)"registered practitioner" means a practitioner of the modern scientific medicine whose name is for the time being borne on the register;(ii)[ [XXX] [Clause (ii) added by Act No.10 of 2013 and omitted by Act No.6 of 2018.]]
