Section 20(2) in Travancore-Cochin Medical Practitioners Act, 1953
(2)There shall be separate registers for modem medicine, homeopathic medicine, ayurvedic medicine, sidha medicine, and unani-tibbi medicine. The registers shall be in such form and shall contain such particulars as may be prescribed by rules. Each register shall be divided into two Parts, A and B. Part A containing the names of practitioners holding recognized qualifications and the names of practitioners holding appointments under the Government at the commencement of this Act. and Part B containing the names of those registered by virtue of clause (ii) of sub-section (1) of Section 23.
