Section 37 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
37. Savings.
- Nothing in this Act shall apply to or effect,-(i)a registered practitioner within the meaning of the Rajasthan Medical Act, 1952 (Rajasthan Act 13 of 1952), or(ii)a person registered or enlisted as a Vaidya or Hakim or any class under the Rajasthan Indian Medicine Act, 1953 (Rajasthan Act 5 of 1953), or(iii)any person who limits his practice to the art of dentistry or who is a Veterinary Practitioner, or(iv)any person who practices homeopathy, or(v)any person who being any indigenous dai, attends on a case of-labour.
