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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in Travancore-Cochin Medical Practitioners Act, 1953

(3)The Registrar shall keep the registers correct in accordance with the provisions of this Act and the rules and regulations made thereunder, and shall remove from the registers the names of registered practitioners who are dead or whose names are directed to be removed from the registers under Sections 28. 33 and 34.