Section 35 in The Orissa Medical Registration Act, 1961
35. Construction of references in Acts to Medical Practitioners.
- The expressions "legally qualified Medical Practitioner" or "duly qualified Medical Practitioners" and all other expressions importing a person recognised by law as a Medical Practitioner or a member of the Medical Profession as used in any Act which is in force in the State of Orissa shall be deemed to mean a Medical Practitioner registered under this Act; and no certificate required to be given by any Medical Practitioner or Medical Officer under any Act which is in force in the State of.Orissa, shall be valid unless such practitioner or officer is registered under this Act.
