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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Telangana - Subsection

Section 15A(5) in Telangana Medical Practitioners Registration Act, 1968

(5)The Registrar shall, if satisfied that the applicant is entitled to be registered provisionally under sub-section (1) or sub-section (2) enter his name in the Register and also issue a certificate in the form prescribed in this behalf.