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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1)(i) in Travancore-Cochin Medical Practitioners Act, 1953

(i)the words "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word or words importing a person recognized by law' as a medical practitioner or member of the medical profession when used in any enactment for the time being in force in the State shall be construed to mean a qualified registered practitioner.