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[Cites 0, Cited by 0] [Section 15D(1)] [Section 15D] [Entire Act]

State of Telangana - Subsection

Section 15D(1)(a) in Telangana Medical Practitioners Registration Act, 1968

(a)permitted only if they are enrolled as medical practitioners in accordance with the law regulating the registration of medical practitioners for the time being in force in that Country or in that State.