Section 26 in Travancore-Cochin Medical Practitioners Act, 1953
26. Practitioners registered under the Travancore Medical Practitioners Act, 1119.
(1)Every practitioner registered under the Travancore Medical Practitioners Act, 1119. shall be deemed to be a practitioner registered under this Act if at the commencement of this Act. his name stands entered in the appropriate register maintained under the said Act: and every certificate of registration issued to every such practitioner shall be deemed to be a certificate of registration issued under this Act.(2)The Registrar shall, as soon as may be after the commencement of this Act. enter in the appropriate registers the names of all such practitioners as are referred to in sub-section (1) without an application and without payment of any fee.
