Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(1) in Travancore-Cochin Medical Practitioners Act, 1953 (1)Subject to the provisions of this Act and subject to any general or special order of the appropriate council, it shall be the duty of the Registrar to keep the registers.
