(38)"registered medical practitioner” means a person who is entitled to practise any system of medicine in the State under any law for the time being in force relating to medical practitioners, and includes registered dentists as defined in the "Dentists Act, 1948 (XVI of 1948)" and a veterinary practitioner registered under the"Bombay Veterinary Practitioners Act, 1953 (Bom. LXV of 1953)" or under any law corresponding thereto in any part of the State;
