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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1)(iii) in Travancore-Cochin Medical Practitioners Act, 1953

(iii)no person other than qualified registered practitioner shall be eligible to hold, after one year from the commencement of this Act. any appointment as a physician, surgeon, vaidyan or other medical officer in any dispensary, hospital, infirmary, clinic, surgery, lying-in-hospital. sanatorium, nursing home, vaidyasala. dharmasala or other similar institution: