Section 34 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
34. Prohibition to practice, etc., of persons not registered under this Act.
- Notwithstanding anything contained in any other law for the time being in force-(i)no person other than a registered practitioner or a person whose name is entered in the list prepared under Section 28 shall practice or hold himself out, whether directly or by implication as practising or competent to practice the Ayurvedic or Unani System of medicine or Naturopathy;(ii)no person other than a registered practitioner-(a)shall sign or authenticate a birth or death certificate required by any law or rule for the time being in force to be signed or authenticated by a duly qualified medical practitioner; or(b)shall sign or authenticate a medical or physical fitness certificate required by any law or rule for the time being in force to be signed or authenticated by a duly qualified medical practitioner; or(c)shall be qualified to give evidence at any inquest or in any Court of Law as an expert under Section 45 of the Indian Evidence Act, 1872 (1 of 1872).
