Section 17(4) in Telangana Medical Practitioners Registration Act, 1968
(4)of section 15 and the provisions thereof shall apply to any inquiry under this section: Provided that the name of a registered practitioner shall not be removed from the register on the ground of his association, in any professional respect, with a registered practitioner of indigenous medicine such as Ayurvedic, Homoeopathic, Unani and Sidda.Explanation. - For the purpose of this proviso, the expression 'registered practitioner of indigenous medicine' shall mean 'a practitioner qualified for registration under any law for the time, being in force relating to the registration of practitioners of indigenous medicine'.
