Section 2(4) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(4)"Medical practitioner" means a person holding a qualification granted by an authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or specified in the Schedules to the Indian Medical Council Act, 1933 (XXVII of 1933) or a person registered in a medical register of the State of Madhya Pradesh meant for the registration of persons Practising the allopathic system of medicine.
