Section 30 in The Bihar and Orissa Medical Act, 1916
30. Construction of references in Acts to medical practitioners.
- The expression "legally qualified medical practitioner," or "duly qualified medical practitioner," and all other expressions importing person recognized by law as a medical practitioner or a member of the medical profession as used in any Act which is in force in the [State] [Substituted by A.L.O.] Bihar [* * *] [Words 'and Orissa' repealed by the A.O.] shall be deemed to mean a medical practitioner registered under the Medical Acts or this Act; andNo certificate required to be given by any medical practitioner or medical officer under any Act which is in force in the [State] [Substituted by A.L.O.] of Bihar [* * *] [Words 'and Orissa' repealed by the A.O.] shall be valid unless such practitioner or officer is registered under the Acts or this Act.
