Section 18(a) in The Punjab Homoeopathic Practitioners Act, 1965
(a)the expression "legally qualified medical practitioner", or duly qualified medical practitioner, or any word importing a person recognised by law as a medical practitioner or member of medical profession shall in all Acts or other provisions having the force of law in Punjab and relating to matters in List II or List III of the Seventh Schedule to the Constitution of India, include a practitioner registered in Part A of the Register :
