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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)Subject to such rules as may be prescribed, each council shall, have power to punish the Registrar. Any order of such council punishing the Registrar shall not take effect without the previous approval of the Government.