Section 15AA in Telangana Medical Practitioners Registration Act, 1968
15AA.
(1)Every person who has passed MBBS and completed practical training otherwise called internship of one year [XXX] [Omitted by Act No.6 of 2018.], on production of proper evidence to that effect, may apply to the Registrar giving a correct description of his qualification with date on which the same was granted and with the date on which he or she has completed practical training as prescribed under subsection (3) of section 13 of Indian Medical Council Act, 1956 or who has been engaged in employment in a resident medical capacity in any approved institution for the specified period and present his degree or provisional degree and a certificate of completion of practical training along with such fee as may be prescribed in this behalf shall be entitled for Renewal of Provisional Registration granted under sub-section (1) or sub-section (2) of section 15-A above. The Registrar shall, if satisfied that the applicant is entitled to be registered, enter his name in the register maintained for this purpose.(2)[ [XXX]] [Sub-section (2) of section 15AA omitted by Act No. 6 of 2018.]
