Section 33(3) in Travancore-Cochin Medical Practitioners Act, 1953
(3)The appropriate council may of its own motion or on the application of any person, after such inquiries as the council may deem fit to make and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if in the opinion of the council, such entry was fraudulently or incorrectly made.
