Section 25(i) in The Karnataka Homeopathic Practitioners Act, 1961.
(i)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognised by law as a medical practitioner or member of medical profession shall in all Acts of Legislature in the State of Karnataka and in all Central Acts in their application to the State of Karnataka in so far as such Acts relate to any matters specified in List II or List III of the Seventh Schedule to the Constitution, include a practitioner whose name is entered in Part A or Part B of the Register.
