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 0] [Section 8(1)] [Section 8] [Entire Act] State of Kerala - Subsection Section 8(1)(a) in Travancore-Cochin Medical Practitioners Act, 1953 (a)in the case of the first councils, be for a period of two years commencing from the Date on which the first meeting of such councils is held; and