Section 2(o) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(o)"Medical Practitioner" means a person-(i)holding a qualification granted by an authority specified in the schedule to the Indian Medical Council Act, 1956 (102 of 1956); or(ii)registered or eligible for registration in a medical register of a State meant for the registration of persons practising the modem scientific system of medicine; or(iii)registered in a medical register of a State, who although not falling within Sub-clause (i) or Sub-clause (ii) is declared by a general or special order made by the State Government in this behalf as a person practising the, modem scientific system of medicine for the purpose of the Act; or(iv)registered or eligible of registration in the register of dentists for a State; or(v)who is engaged in the practice of veterinary medicine and who possesses qualifications approved by the State Government, and(vi)who immediately before the commencement of these Rules, was holding a licence in Form DD2 under the Orissa Dangerous Drugs Rules, 1965;
