Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(30) in The Karnataka Prohibition Act, 1961 (30)“Registered Medical Practitioner” means a person who is entitled to practise any system of medicine in the State under any law for the time being in force relating to medical practitioners;
