Section 51(1) in The Rajasthan Indian Medicine Act, 1953
(1)The expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that a person is recognised by law as a medical practitioner or a member of the medical profession shall, in all laws in force in Rajasthan and in all Acts of the Central Legislature (extended for the time being in their application to Rajasthan), be deemed to include save as otherwise provided in this Act, a registered practitioner.
