Section 42(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)No person shall add to his name any title, letters or abbreviations which imply that he holds a degree, diploma, license or certificate as his qualification to practice modem medicine, homeopathic medicine or ayurvedic medicine, siddha medicine or unani tibbi medicine, unless-(a)he actually holds such degree, diploma, license or certificate, and(b)such degree, diploma, license or certiflcate-(i)is recognized by any law for the time being in force in the State of Travancore-Cochin;(ii)has been conferred, granted or issued by an authority referred to in the Schedule; or(iii)has been recognized by the Medical Council of India.
