Section 38 in Travancore-Cochin Medical Practitioners Act, 1953
38. Persons not registered under this Act, etc., not to practice.
- No person other than (i) a registered practitioner or (ii) a practitioner whose name is entered in the list of practitioners published under Section 30 or (iii) a practitioner whose name is entered in the list mentioned in Section 25 shall practice or hold himself out. whether directly or by implication, as practicing modern medicine, homeopathic medicine or ayurvedic medicine. siddha medicine or unani tibbi and no person who is not a registered practitioner of any such medicine shall practice any other medicine unless he is also a registered practitioner of that medicine:Provided that the Government may. by notification in the Gazette, direct that this section shall not apply to any person or class or persons or to any specified area in the State where none of the three classes of practitioners mentioned above carries on medical practice:Provided further that this section shall not apply to a practitioner eligible for registration under this Act who. after having filed the application for registration, is awaiting the decision of the appropriate council or of the Government in case of appeal:Provided also that this section shall not apply to a practitioner eligible for registration under this Act until the period prescribed for application under Section 23 expires.
