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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(5) in Telangana Medical Practitioners Registration Act, 1968

(5)A person whose name has been removed or deleted from the register under this section shall forthwith surrender his certificate of registration to the Registrar, and the name so removed or deleted shall be published in the [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Gazette.