Section 2(h) in The Gujarat Drugs (Control) Act, 1959
(h)"medical practitioner" means a person who practices any system of medicine (including surgery and obstetrics), and is registered in any register, or is entered on any list, maintained under any law for the time being in force which entitles him to practice in the State, or is otherwise by or under any such law entitled or allowed to practice in the State; and includes registered dentist within the meaning of Dentists Act, 1948 (XVI of 1948), and also a registered veterinary practitioner within the meaning of the Bombay Veterinary Practitioners Act, 1953 (Bombay LXVIII of 1953), or any law corresponding thereto in force in any part of the State;
