Section 6 in Rules Under Tamil Nadu Medical Registration Act, 1914
6.
When the name of any registered practitioner has been deleted from the Medical Register under sub-section (4) of section 16 of the Act, the Registrar shall notify such deletion to all the Medical Councils in India and the Registrar of each such Council will be requested, on receiving this notification, to remove forthwith from his medical register the name of the registered practitioner, if he is registered in such medical register.
