Section 39 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
39. Saving.
- Nothing in sections 34 and 36 shall apply to any person,-(a)who limits his practice to the art of dentistry, or(b)who being a nurse, midwife or health visitor registered under any Central Act or State Act, or a dai, attends on a case of labour, or renders such other services as are required of her in the course of such work.
