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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(ii) in Telangana Medical Practitioners Registration Act, 1968

(ii)no person other than a registered practitioner shall, with effect from such date as may be specified by the Government by notification in this behalf, practice the modern scientific medicine or hold himself out, whether directly or by implication as practicing or as being prepared to so practice;