Section 42(1)(b) in Travancore-Cochin Medical Practitioners Act, 1953

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

(b)such degree, diploma, license or certiflcate-

(i)is recognized by any law for the time being in force in the State of Travancore-Cochin;

(ii)has been conferred, granted or issued by an authority referred to in the Schedule; or

(iii)has been recognized by the Medical Council of India.

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