Section 46(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)The expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that a person is recognized by law as a medical practitioner or member of medical profession shall, in all Acts in force in Uttar Pradesh and in all Acts of the Central Legislature (in their application to Uttar Pradesh) in so far as such Acts relate to any of the matters specified in List II or List III of the Seventh Schedule to the Constitution of India, be deemed to include a registered practitioner.
