Section 34(2) in The Maharashtra Medical Practitioners Act, 1961
(2)[Notwithstanding anything contained in any law for the time being in force, no person] [These word were substituted for the words 'No person ' by Maharashtra 30 of 1979, Section 19(b).] other than a practitioner registered under any of the laws specified in sub-section (1) shall be qualified to give evidence at any inquest or in any Court of law as an expert under section 45 of the Indian Evidence Act, 1872, on any matter relating to medicine, surgery or midwifery.
