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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(5) in Travancore-Cochin Medical Practitioners Act, 1953

(5)Any practitioner not registered under this Act or to whom sub-section (4) docs not apply but registered in any other State in India shall obtain the previous permission of the appropriate council for practicing as a medical practitioner in the State on payment of such fee as may be prescribed by rules.