Section 24(4) in Travancore-Cochin Medical Practitioners Act, 1953
(4)Nothing in sub-section (1) or sub-section (2) shall be deemed to apply to any person whose name has been registered for the primary or additional recognized qualification, as the case may be. under any enactment for the registration of practitioners in modem medicine, homeopathic medicine or indigenous medicine for the time being in force in any State in India, if the said enactment provides for the registration of persons registered under this Act without payment of any fee or on payment of a smaller fee for the primary or additional recognized qualification, as the case may be.
