Section 26(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Every practitioner registered under the Travancore Medical Practitioners Act, 1119. shall be deemed to be a practitioner registered under this Act if at the commencement of this Act. his name stands entered in the appropriate register maintained under the said Act: and every certificate of registration issued to every such practitioner shall be deemed to be a certificate of registration issued under this Act.
