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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in Travancore-Cochin Medical Practitioners Act, 1953

(3)If the appropriate council directs the registration of the applicant the Registrar shall enter the name of the applicant in the appropriate register and issue to him a certificate in such form and containing such particulars as may be prescribed by rules.