Section 15A(6) in Telangana Medical Practitioners Registration Act, 1968
(6)The Provisional Registration granted under subsection (1) or sub-section (2) shall be valid for a period of one year from the date of its issuance:Provided that any person who is unable to complete the practical training within the validity period of such provisional registration may get the same revalidated for the required period, but not exceeding for a period of one year.
