Section 2(cc) in The Drugs And Magic Remedies (Objectionable Advertisements) Act, 1954
(cc)‘registered medical practitioner’ means any person,—(i)who holds a qualification granted by an authority specified in, or notified under, section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916) or specified in the Schedules to the Indian Medical Council Act, 1956 (102 of 1956); or(ii)who is entitled to be registered as a medical practitioner under any law for the time being in force in any State to which this Act extends relating to the registration of medical practitioners;
