21. Information required of applicant for registration.
- Every person who applies to have his name entered in the register of medical practitioners-(a)must satisfy the Registrar that he is possessed of some title or qualification referred to in the schedule, as alerted by notifications (if any) issued under section 19; and(b)if he is registered under the Medical Acts, -(i)must correctly inform the Registrar of the date of such registration, and(ii)must furnish the Registrar with a correct statement of the titles or qualifications in respect of which he is so registered, and of the dates on which he obtained them, or(c)if he is not registered under the Medical Act, must correctly inform the Registrar of the dates on which he obtained the titles or qualifications which entitle him to claim registration under this Act, and(d)give the Registrar any information which he reasonably may require for the purpose of discharging his duties under this Act.
