Section 25(ii) in The Gujarat Homoeopathic Act, 1963
(ii)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognised by law as medical practitioner or member of the medical profession shall, in all Acts of the State Legislature in force in the State of Gujarat and in all Central Acts (in their application to the State of Gujarat) in so far as such Acts related to any matter specified in List II or List III in the Seventh Schedule to the Constitution of India, include a practitioner whose name is entered in the register under this Act;
