Section 28(i) in Maharashtra Homoeopathic Practitioners' Act, 1960
(i)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognised by law as a medical practitioner or member of the medical profession shall, in all Acts of the Legislature in the [State of Maharashtra] [These words were substituted for the words State of Bombay, Maharashtra 16 of 1988, Section 29(a).] and in all Central Acts (in their application to the [State of Maharashtra] [These words were substituted for the words State of Bombay, Maharashtra 16 of 1988, Section 29(a).] 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 the register under this Act;
