Section 36 in Telangana Medical Practitioners Registration Act, 1968
36. Extension and amendment of Central Act 7 of 1916 to the Telangana Area.
(1)The Indian Medical Degrees Act, 1916, as in force in the Andhra area at the commencement of this Act, is hereby extended to the Telangana area.(2)In the said Act -(i)in section 2, after the words "all the territories" the words "comprised in the State of Andhra Pradesh and all the other territories" shall be substituted.(ii)for sub-clause (i) of clause (b) of sub-section (1) of section 6-A as inserted by section 3 of the Indian Medical Degrees (Andhra Pradesh) (Andhra Area) Amendment Act, 1940, the following sub-clause shall be substituted, namely:-"(i) is recognised by any law for the time being in force in the States, or".
