Section 3(1) in Telangana Medical Practitioners Registration Act, 1968
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification, establish a Council called [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Medical Council which shall be a body corporate having perpetual succession and a common seal and shall by its name, sue and be sued.
