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Kerala High Court: Doctor Cannot Enrol as an Advocate Without First Cancelling Medical Registration - (19 May 2026)

CIVIL

Kerala High Court held that a registered homoeopathic practitioner cannot be enrolled as an advocate unless she first cancels her registration as a medical practitioner, upholding the Bar Council of Kerala’s refusal to enrol her while her medical registration remained active.

Tags : DOCTOR; ADVOCATE; MEDICAL REGISTRATION  

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