Section 25 in The Maharashtra Medical Practitioners Act, 1961
25. [ Rights of registered practitioners to practice. [Section 25 was substituted for the original section by Maharashtra 30 of 1979, Section 15.]
- Notwithstanding anything contained in any law for the time being in force,-(i)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any words importing a person recognised by law as a medical practitioner or member of the medical profession or as having a right to practise any system of medicine shall, in all Acts of the State Legislature and in all Central Acts (in their application to the State of Maharashtra), in so far as such Acts relate to any matters specified in List II or List III in the Seventh Schedule to the Constitution of India, include a practitioner whose name is entered in any part of the register maintained under this Act, whether before or on or after the 1st day of October 1976, that is, the date of coming into force of section 17 of the Indian Medicine Central Council Act, 1970;(ii)it shall be lawful for every practitioner whose name is entered in any part of the register maintained under this Act to use. in full after his name the words "Registered Medical Practitioner",(iii)a certificate, required by any Act from a medical practitioner or medical officer, shall be valid if such certificate has been given and signed by a practitioner registered under Part I or Part II of the register maintained under this Act.]
