Section 19(a) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(a)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 medical profession shall in all Acts or other provisions having the force of law in [Haryana] [Substituted vide Haryana Adoption of Laws Order, 1968.] and relating to matters in List II or List III of the Seventh Schedule to the Constitution of India, includes a practitioner registered in Part I of the Register;
