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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)A practitioner whose name has been removed from the register under sub-section (1) may. on application being made and on payment of such fee as may be prescribed by rules, get himself re-registered, if he is at that time eligible for registration under this Act.