Section 23(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Subject to the provisions of sub-sections (2) and (5).-(i)every holder of a recognized qualification and every practitioner holding appointment under the Government at the commencement of this Act. and(ii)every person who. within the period of one year or such other longer period as may be fixed by the Government from the Date on which this Act come into force, proves to the satisfaction of the appropriate council that he has been in regular practice as a practitioner fora period of not less than five years preceding the first day of April. 1953.shall be eligible for registration under this Act:Provided however that no practitioner shall be registered under clause (ii) after the expiration of one year, or such other longer period as may be fixed by the Government, from the Date on which this Act comes into force.
