Section 2(10) in Punjab Manufactured Drugs Rules, 1959
(10)"medical practitioner" means a person holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or the Patiala Medical Degrees Act, 1999 BK., or specified in the Schedules to the Indian Medical Council Act, 1956 (Parliament Act No. 102 of 1956) and the Dentists Act, 1948 (XVI of 1948) or a person registered or eligible for registration in a medical register of the State meant for registration of persons practising allopathic or Unani or Ayurvedic system of medicine;
