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

State of Telangana - Subsection

Section 17(1) in Telangana Medical Practitioners Registration Act, 1968

(1)The Council may, if it thinks fit, after giving notice to the person concerned and inquiring into his objections, if any, order that any entry in the register which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made or brought about, be cancelled or altered.