Section 24(i) in Uttarakhand Medical Council Act, 2002
(i)The expressions 'legally qualified' medical practitioner ' or duly qualified medical practitioner' or any word importing a person recognized by law as a medical practitioner or member of the medical profession shall in all acts of the Legislative Assembly of Uttarakhand and all the central Acts (in their application to Uttarakhand) in so far as such Acts relate to any matter with respect to which the legislative Assembly has power to make laws, under clause (3) of article 239 AA of the constitution, include a practitioner whose name is entered in the register under this Act:
