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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(g) in Nurses and Midwives Act, 1953

(g)"Registered practitioner" means a practitioner who is [registered or deemed to be registered in the register of practitioners] [Substituted by Act 15 of 1961] for Modern Medicine maintained under the Travancore-Cochin Medical Practitioners Act, 1953;