Section 26(2) in United Provinces Medical Act, 1917
(2)Nothing in sub-section (1) shall be deemed to justify the exclusion or removal from the register of the name of any medical practitioner on the ground of his adoption of a theory of medicine and surgery not in accordance with the accepted view for the time being or of his association with a vaid, hakim, or homoeopath or an unregistered practitioner, so long as that unregistered practitioner -(a)is possessed of one of the qualifications specified in the schedule, and(b)is not a person whose name he has reason to believe, has been excluded or removed from the register by the Council under sub-section (1) or would be so excluded if application for registration thereof were made.
