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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)The Registrar shall, as soon as may be after the commencement of this Act. enter in the appropriate registers the names of all such practitioners as are referred to in sub-section (1) without an application and without payment of any fee.