Section 2(o) in Telangana Transplantation of Human Organs Act, 1995
(o)"registered medical practitioner" means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956, (Central Act 102 of 1956). and who is enrolled on a State Medical Register as defined in clause (k) of that section;
