Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(2) in Travancore-Cochin Medical Practitioners Act, 1953 (2)Every registered practitioner who applies to the Registrar for registration in respect of any additional recognized qualification shall pay a fee of Rupees 5.
