Section 2(g) in The West Bengal Clinical Establishments Act, 1950
(g)"registered medical practitioner" means a medical practitioner registered under the Bengal Medical Act, 1914[or the West Bengal Homoeopathic System of Medicine Act, 1963, or the Paschim Banga Unani System of Medicine Act, 1979, or the West Bengal Acupuncture System of Therapy Act, 1996] [Words and figures inserted by West Bengal Act 19 of 1998.];
