20. Information to be furnished to Registrar with application for registration.
- Every person who applies to have his name entered in the register of registered practitioners-(a)must satisfy the Registrar that he is possessed of some [* * * * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification referred to in the schedule as altered by notifications (if any) issued under section 18; and[*******] [Clause (b) omitted by West Bengal Act 16 of 1954.](c)[* * * *] [Words 'if he is not registered under the Medical Acts -' omitted by West Bengal Act 16 of 1954.] must correctly inform the Registrar of the dates on which he obtained the [* *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualifications which entitle him to claim registration under this Act.
