Section 20(1) in Karnataka Medical Registration Act, 1961
(1)The expression "legally qualified medical practitioner", or "duly qualified medical practitioner", or any words importing a person recognized by law as a medical practitioner or member of the medical profession, shall mean a medical practitioner registered under this Act or a medical practitioner whose name is for the time being borne on the Indian Medical Register maintained under the Indian Medical Council Act, 1956 (Central Act 102 of 1956).
