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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(1) in Travancore-Cochin Medical Practitioners Act, 1953

(1)The Registrar shall in every year on or before the Date to be fixed by the appropriate council, cause to be published in the Gazette a full or supplementary list of the names and qualifications of all practitioners registered under this Act and the Dates when such qualifications were acquired.