Section 25(7) in The Punjab Medical Registration Act, 1916
(7)A diploma or Certificate [granted by a State Government] [Substituted for the word 'granted by a Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] or the Government of Burma to any person trained in a Medical College or School declaring him to be qualified to practice medicine, surgery and midwifery, or to perform the duties of a military assistant surgeon, hospital assistant or sub-assistant surgeon.
