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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(5) in Travancore-Cochin Medical Practitioners Act, 1953

(5)No person shall be eligible for registration under sub-section (1). subsection (3). or sub-section (4) if he is subject to any of the disqualifications mentioned in clause (a) to (e) of Section 7.