Section 51 in The United Provinces Indian Medicine Act, 1939
51. Prohibition to practise of persons not listed.
- No person other than a practitioner registered under Part II of the Act or a person whose name is entered in the list mentioned in Section 50 shall practise or hold himself out, whether directly or by implication as practising or as being prepared to practise the [Ayurvedic and Unani Tibbi Systems of medicine] [Substituted by U. P. Act No. 7 of 1956.], surgery or midwifery:Provided that the State Government may, by notification in the Official Gazette, direct that the provisions of this section shall not apply to any class of persons or in a specified area.
