(h)[ "qualified medical practitioner" means a person holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or specified in the Schedules to the Indian Medical Council Act, 1956 (102 of 1956), and includes any person having a certificate granted under any Provincial or State Medical Council Act;] [Substituted by Act 34 of 1960, Section 3, for Clauses (f), (h) and (k) (w.e.f. 21.11.1960). ]
