Section 2(n) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(n)"registered medical practitioner" means a medical practitioner who possesses any of the recognised medical qualifications as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (Central Act 102 of 1956) and whose name has been entered in the Punjab Medical Register prepared or deemed to be prepared and maintained under the Punjab Medical Registration Act, 1916 (Punjab Act 2 of 1916);
