Section 2(4) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
(4)"medical practitioner" means a person holding a qualification granted by any authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or specified in the Schedule to the Indian Medical Council Act, 1933 (32 of 1933), or a person registered or eligible for registration in a medical register of the statement for the registration of persons practicing allopathic, modern or scientific system of medicine;
