Section 2(h) in The M.P. Chechak Tika Adhiniyam, 1968
(h)"registered medical practitioner" means a medical practitioner registered or deemed to be registered under-(i)the Central Provinces and Berar Medical Registration Act 1916 (No. 1 of 1916);(ii)the Medical Practitioners Registration Act, 1935 (Bhopal State Act No. VII of 1935);(iii)the Medical Council Act, 1956 (No. 102 of 1956);(iv)the Madhya Bharat Indian Medicines Act, Samvat 2009 (No. 28 of 1952);(v)the Central Provinces and Berar Ayurvedic and Unani Practitioners' Act, 1947 (No. IV of 1948);(vi)the Madhya Pradesh Homoeophatic and Biochemic Practitioners Act, 1951 (No. XXVI of 1951);
