Section 23(4) in Travancore-Cochin Medical Practitioners Act, 1953
(4)The Government shall have power to direct the registration of any practitioner who. at the time of registration under this section, is employed in a hospital, asylum, infirmary, clinic, surgery', hang-in-hospital, sanatorium. nursing home, dispensary, vaidyasala or dharmasala managed by any corporate body:Provided however that no such practitioner shall be registered under this sub-section after the expiration of one year, or such other longer period as may be fixed by the Government, from the Date on which this Act comes into force.
