Section 2(k) in Himachal Pradesh Nurses Registration Act, 1977
(k)"registered medical practitioner" means a person who holds a qualification granted by an authority specified and notified under section 3 of Indian Medical Degrees Act, 1916 (7 of 1916) or specified in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956) or specified in any other law for the time being in force in any State or who practises in any system of medicines and is registered in any State medical register by whatever name may be called;
