Section 25 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
25. Registration not to quality for registration under U.P. Act III of 1917.
- The certificate of registration under this Act shall not confer upon any person any right or title to be registered under the United Provinces Medical Act, 1917 or to assume any title, name or designation implying that such person is by law recognized as a registered medical practitioner, or that he or she is entitled to grant any medical certificate or any certificate of death or still birth, or to undertake the charge of cases of abnormality or of diseases in connexion with parturition.
