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Bengal Presidency - Section

Section 34 in Bengal Medical Act, 1914

34. [Saving for provisions of the Government of India Act, 1935.]- Repealed by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.

[The Schedule].Qualifications entitling to registration under this ActQualifications specified in the First or the Second Schedule to the Indian Medical Act, 1933.Qualifications specified in the undermentioned list:-
Name of the body or authority granting the qualification. Description of the qualification. Abbreviation of the qualification for registration.
__________________________________ __________________________________ __________________________________
1. The Governing Body of the State Medical Faculty of Bengal prior to 15th August, 1947. (1) Member of the State Medical Faculty, West Bengal. M.M.F. (Bengal).
(2) Licentiate of the State Medical Faculty, West Bengal. L.M.F. (Bengal).
2. The Governing Body of the State Medical Faculty of West Bengal. (1) Member of the State Medical Faculty, Bengal. M.M.F. (West Bengal)
(2) Licentiate of the State Medical Faculty, Bengal. L.M.F. (West Bengal)
(3) Licentiate in Medicine & Surgery (National)under article 6-A or 6-B of the Statutes of the State Medical Faculty,West Bengal. L.M.S. (Nat.) (West Bengal)
(4) Certificate of qualification by the State MedicalFaculty under article 6-C of the Statutes of the State Medical Faculty,West Bengal. Certificate under article 6-C (West Bengal)
(5) Certificate of qualification by the State MedicalFaculty under article 6-D or 6-E of the Statutes of the State MedicalFaculty, West Bengal. Certificate under article 6-D or 6-E (West Bengal)
3. Bihar and Orissa Medical Examination Board. Licensed Medical Practitioner. L.M.P. (B. and O.)
4. Bihar Medical Examination Board. Licensed Medical Practitioner. L.M.P. (Bihar).
5. Orissa Medical Examination Board. Licensed Medical Practitioner. L.M.P. (Orissa).
6. State Board of Medical Examination, United Provinces. Licensed Medical Practitioner. L.M.P. (U.P.)
7. United Provinces (Uttar Pradesh) State Medical Faculty. (1) Member of the State Medical Faculty, U.P. M.S.M.F. (U.P.)
(2) Licentiate of the State Medical Faculty, U.P. L.S.M.F. (U.P.)
8. Medical Examination Board, Central Provinces (Madhya Pradesh). Licensed Medical Practitioner. L.M.P. (C.P. or M.P.).
9. Board of Examiners, Medical College, Madras. (1) Licensed Medical Practitioner. L.M.P. (Madras).
(2) Diploma in Medicine and Surgery. D.M.& S. (Madras).
10. College of Physicians, and Surgeons, Bombay. (1) Members of the College of Physicians and Surgeons, Bombay. M.C.P.S. (Bom.).
(2) Licentiate of the College of Physicians and Surgeons, Bombay. L.C.P.S. (Bom.).
11. Assam Medical Examination Board. Licensed Medical Practitioner. L.M.P. (Assam).
12. Mysore University Licensed Medical Practitioner. L.M.P. (Mysore).
13. Punjab State Medical Faculty (prior to 15th August, 1947). (1) Member of the State Medical Faculty, Punjab. M.S.M.F. (Punjab).
(2) Licentiate of the State Medical Faculty, Punjab. L.S.M.F. (Punjab).
14. Andhra University Licentiate in Medicine and Surgery, Andhra University. L.M.S. (Andhra).
15. Osmania Medical College (prior to 1932). Licentiate in Medicine and Surgery, Osmania Medical College. L.M. & S. (Osmania).
16. Burma Medical Examination Board. Licensed Medical Practitioner. L.M.P. (Burma).
17. Rangoon University Licentiate in Medicine and Surgery, Rangoon University. L.M.S. (Rang.).
18. Governing Body of the State Medical Faculty of East Bengal. Licentiate of the State Medical Faculty of East Bengal obtained prior to July, 1950. L.M.F. (E.B ).