Section 13(1) in Karnataka Medical Registration Act, 1961
(1)Every person who holds any of the medical qualifications included in the Schedules to the Indian Medical Council Act, 1956 (Central Act 102 of 1956), may apply to the Registrar giving a correct description of his qualifications, with the dates on which they were granted, and present his degree, diploma or licence along with a [prescribed fee] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] for being registered under this Act. The Registrar shall if satisfied that the applicant is entitled to be registered, enter his name in the register:Provided that the Registrar shall on application and on payment of [a prescribed fee] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] enter the names of medical practitioners registered under any of the enactments repealed by section 34 and included in the registers maintained in accordance with the provisions of the said repealed enactments as adapted by the Mysore Adaptation of Laws Order, 1956.
