Section 14(2) in Tamil Nadu Medical Registration Act, 1914
(2)[] [The first paragraph of section 14 was renumbered as sub-section (1) and the second paragraph as sub-section (2)of section 14 by section 2 of Madras Medical Registration (Amendment) Act, 1929 (Madras Act X of 1929).] Every registered practitioner who applies to the Registrar for registration [under a new name, or] [Inserted by section 5(iii) of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948(Tamil Nadu Act VII of 1948).] in respect of any additional qualification obtained subsequent to registration under this Act shall pay a fee of five rupees.
