Section 39(4) in The United Provinces Indian Medicine Act, 1939
(4)A registered practitioner shall be entitled to-(a)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner;(b)sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner;(c)give evidence at any inquest or any Court of Law as an expert under Section 45 of the Indian Evidence Act, 1872, on any matter relating to medicine, surgery or midwifery.
