Section 28(a) in The United Provinces Indian Medicine Act, 1939
(a)that a title or degree granted or qualification certified by a University, Medical Corporation, Examining Body or other institution in India is a sufficient guarantee that persons holding such a title or degree or qualification possess the knowledge or skill requisite for the efficient practice of [Ayurvedic or Unani Tibbi Systems of medicine, or] [Substituted by U. P. Act No. 7 of 1956.]
