Section 2(h) in The Bombay Drugs (Control) Act, 1959.
(h)"medical practitioner " means a person who practises any system of medicine (including surgery and obstetrics), and is registered in any register, or is entered on any list, maintained under any law for the time being in force which entitles him to practise in the State, or is otherwise by or under any such law entitled or allowed to practise in the State; and includes a registered dentist within the meaning of the Dentists Act, 1948, and also a registered veterinary practitioner within the meaning of the Bombay Veterinary Practitioners Act, 1953, or any law corresponding thereto in force in any part of the State;
