Section 34 in The Maharashtra Medical Practitioners Act, 1961
34. Registered practitioners competent to give valid certificates or expert evidence.
(1)Notwithstanding anything in any law for the time being in force, a birth or death certificate, or a medical or fitness certificate, or any other certificate required by any law to be signed or authenticated by a duly qualified medical practitioner, shall be valid only if it has been signed or authenticated by a practitioner registered under-(i)[ Part I or Part II of the register maintained under this Act;] [Clause (i) was substituted for the original Maharashtra 30 of 1979, Section 19(a)(i).](ii)[ the Maharashtra Medical Council Act, 1965;] [Clause (ii) was substituted for the original Maharashtra 30 of 1979, Section 19(a)(ii).](iii)the Bombay Homoeopathic and Biochemical Act, 1959 or any other law for the time being in force in relation to the qualifications and registration of Homoeopathic or Biochemical practitioners in any part of the State; or(iv)the Indian Medical Council Act, 1956.(2)[Notwithstanding anything contained in any law for the time being in force, no person] [These word were substituted for the words 'No person ' by Maharashtra 30 of 1979, Section 19(b).] other than a practitioner registered under any of the laws specified in sub-section (1) shall be qualified to give evidence at any inquest or in 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.
