Section 14 in Tamil Nadu Medical Registration Act, 1914
14. Registration fee.
- [(1) Every person who applies to be registered under this Act shall pay a registration fee of [twenty rupees]: [The first paragraph of section 14 was renumbered as sub-section (1) and the second paragraph as sub-section (2) of section 14 by section 2 of the Madras Medical Registration (Amendment) Act, 1929 (Madras Act X of 1929).]][Provided that any person whose name has been registered under any Act for the registration of medical practitioners for the time being in force in any other part of [***] [Added by section 5(ii), and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] India shall be required to pay a registration fee of only five rupees if the Act aforesaid provides for the registration of persons registered under this Act without the payment of any fee or on payment of a fee not exceeding five rupees.](2)[] [The first paragraph of section 14 was renumbered as sub-section (1) and the second paragraph as sub-section (2)of section 14 by section 2 of Madras Medical Registration (Amendment) Act, 1929 (Madras Act X of 1929).] Every registered practitioner who applies to the Registrar for registration [under a new name, or] [Inserted by section 5(iii) of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948(Tamil Nadu Act VII of 1948).] in respect of any additional qualification obtained subsequent to registration under this Act shall pay a fee of five rupees.(3)[***] [Inserted by section 2 of the Madras Medical Registration (Amendment) Act, 1929 (Madras Act X of 1929), was subsequently omitted by section 5(iv)and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948(Tamil Nadu Act VII of 1948).]
