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[Cites 0, Cited by 2] [Section 23(1)] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1)(ii) in Travancore-Cochin Medical Practitioners Act, 1953

(ii)every person who. within the period of one year or such other longer period as may be fixed by the Government from the Date on which this Act come into force, proves to the satisfaction of the appropriate council that he has been in regular practice as a practitioner fora period of not less than five years preceding the first day of April. 1953.