Section 18(3) in United Provinces Medical Act, 1917
(3)Provided also that the Registrar, if so directed by the Council, shall refuse to register the name of any person who holds a medical degree, diploma, or certificate granted in any foreign country or British colony which does not recognize the medical degrees, diplomas or certificates of the Universities or [State Government] [Substituted by the A.O 1950 for (Provincial Govt.) which had been Substituted by the A. O. 1937 for (L.G.).] of [India] [Substituted by the A. O. 1950 for (British India).].
