Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(2) in Travancore-Cochin Medical Practitioners Act, 1953 (2)The Registrar shall, from time to time, cause to be published in the Gazette the names of such practitioners which have been duly removed under any of the provisions of this Act.
