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]shall be deemed to mean a medical practitioner registered under [* * *] 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] shall be valid unless such practitioner or officer is registered under [* * *] this Act.
