Section 39(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)Notwithstanding anything contained in any law for the time being in force, the expression legally qualified medical practitioner or duly qualified medical practitioner and all other expressions importing that a person is recognised by law as a medical practitioner or a member of the medical profession shall, in ail enactments for the time being in force in the State of Orissa in so far as such enactments relate to any of the matters specified in the State List or the Concurrent List of the Seventh Schedule to the Constitution of India, be deemed to include a registered practitioner.
