Section 45(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(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 Medial practitioner or as a member of the Medical profession shall, in all Rajasthan Laws and in all Acts of the Central Legislature (in their application to the State of Rajasthan) in so far as such laws or Acts relate to any of the matters specified in list II or list III of the Seventh Schedule to the Constitution of India, be deemed to include a registered Homoeopath:
