30. Construction of references in Acts to medical practitioners.
- The expression "legally qualified medical practitioner," or "duly qualified medical practitioner," and all other expressions importing a person recognised by law as a medical practitioner or a member of the medical profession, as used in any [Central, Provincial or State Act in force in West Bengal] [Words 'Central or Provincial Act in force in West Bengal' first substituted for the words 'Bengal Act or any Act of Central Legislature in force in Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, then the words 'Central, Provincial or State Act' substituted for the words 'Central or Provincial Act' by the Adaptation of Laws Order, 1950.] shall be deemed to mean a medical practitioner registered under [* * *] [Words 'the Medical Acts or' omitted by West Bengal Act 16 of of 1954.] this Act; and no certificate required to be given by any medical practitioner or medical officer under any [ Central, Provincial or State Act in force in West Bengal] [Words 'Central or Provincial Act in force in West Bengal' first substituted for the words 'Bengal Act or any Act of Central Legislature In force in Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, then the words 'Central, Provincial or State Act' substituted for the words 'Central or Provincial Act' by the Adaptation of Laws Order, 1950.] shall be valid unless such practitioner or officer is registered under [* * *] [Words 'the Medical Acts or' omitted by West Bengal Act 16 of of 1954.] this Act.
