Section 2(c) in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
(c)"registered medical practitioner" means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (Central Act 102 of 1956) and who is registered under the provisions of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
