Section 50 in The Rajasthan Indian Medicine Act, 1953
50. Special privileges of "A" class registered practitioners.
- A registered practitioner of "A" class alone shall be deemed to be qualified-(i)for examining and investigating into cases and matters of medico-legal character, and(ii)for giving expert evidence under Section 45 of the Indian Evidence Act 1872, at any inquest or in any Court of law in respect of ail}' such cases and matters relating to the Indian system of medicine, surgery or midwifery.
