Section 39(3) in The Orissa Ayurvedic Medicine Act, 1960
(3)A registered practitioner shall be entitled to-(a)grant a certificate required under any law or rule having the force of law to be granted by any medical practitioner or medical officer;(b)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified Practitioner;(c)sign or authenticate a medical or physical fitness certificate of such description as may be prescribed : and(d)give evidence at any inquest or any Court of law as an expert under Section 45 of the Indian Evidence Act, 1 of 1872 on any matter relating to [the Ayurvedic system or medicine.] [Substituted vide Orissa Act No. 28 of 1963, Section 2.]
