Section 28 in Maharashtra Homoeopathic Practitioners' Act, 1960
28. Right of registered practitioner.
- Notwithstanding anything in any law for the time being in force,-(i)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognised by law as a medical practitioner or member of the medical profession shall, in all Acts of the Legislature in the [State of Maharashtra] [These words were substituted for the words State of Bombay, Maharashtra 16 of 1988, Section 29(a).] and in all Central Acts (in their application to the [State of Maharashtra] [These words were substituted for the words State of Bombay, Maharashtra 16 of 1988, Section 29(a).] in so far as such Acts relate to any matters specified in List II or List III in the Seventh Schedule to the Constitution of India, include a practitioner whose name is entered in the register under this Act;(i)a certificate required by any Act from any medical practitioner or medical officer shall be valid if such certificate has been signed by a practitioner whose name is entered in the register under this Act;(iii)a practitioner whose name is entered in the register shall be eligible to hold any appointment as a physician or other medical officer in any Homoeopathic [* * *] [The words 'or Blochemlc' were deleted by Maharashtra 19 of 1988, Section 16.] dispensary, hospital or infirmary supported by or receiving a grant from the State Government and treating patients according to the Homoeopathic ,[* * *] [The words 'or Blochemlc' were deleted by Maharashtra 19 of 1988, Section 16.] system of medicine or in any public establishment, body or institution dealing with such system of medicine;(iv)every registered practitioner shall be exempt, if he so desires, from serving on an inquest, [under the Code of Criminal Procedure, 1973] [These words were substituted for the words 'or as a Junior under the Code of Criminal Procedure, 1898' by Maharashtra 16 of 1988, Section 29(b).].
