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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)Applicants for registration under clause (ii) of sub-section (1) shall produce a certificate in Form I as set forth in the schedule. The certificate shall be from an officer of the Revenue Department not below the rank of a Tahsildar or any other person authorised by the Government in this behalf.