Section 2(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(4)"Medical practitioner" means a person holding a qualification granted by an authority specified in the schedule to the Indian Medical Degrees Act, 1916 (VII of 1916), or in the schedule to the Indian Medical Council Act, 1933 (XXVII of 1933) and is borne on the Punjab Medical Register maintained under the Punjab Medical Registration Act, 1916;
