Section 25(2) in Travancore-Cochin Medical Practitioners Act, 1953
(2)Every person not being a person qualified for or entitled to registration under this Act. who within a period of one year, or such other longer period as may be fixed by the Government, from the commencement of this Act. proves to the satisfaction of the Registrar, that he has been in regular practice in the State on the first day of April 1953. of modem medicine, homeopathic medicine, ayurvedic medicine, sidha medicine or unani tibbi medicine shall be entitled to have his name entered in the aforesaid list on payment of Rs. 10:Provided however that any person whose name has been removed from the registers maintained under the Travancore Medical Practitioners Act, 1119 or the registers maintained under any Act of a State Legislature in India of the register of any country where he was formerly practising for in famous conduct in a professional respect, shall not be entitled to have his name entered in the list.
