Section 15A(1) in Telangana Medical Practitioners Registration Act, 1968
(1)A citizen of India possessing a medical qualification granted by a medical institution outside India included in Part-II of the Third Schedule to Indian Medical Council Act, 1956, (Central Act 102 of 1956) who is required to undergo practical training in an approved institution shall be entitled to be registered provisionally in the [Telangana] Medical Register and shall be entitled to practice medicine in any approved institution for the purpose of such training and not for other purpose.
