Section 36(2) in Telangana Medical Practitioners Registration Act, 1968
(2)In the said Act -(i)in section 2, after the words "all the territories" the words "comprised in the State of Andhra Pradesh and all the other territories" shall be substituted.(ii)for sub-clause (i) of clause (b) of sub-section (1) of section 6-A as inserted by section 3 of the Indian Medical Degrees (Andhra Pradesh) (Andhra Area) Amendment Act, 1940, the following sub-clause shall be substituted, namely:-"(i) is recognised by any law for the time being in force in the States, or".
