Section 35 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
35. Certain privileges of Ayurvedic practitioners.
- A registered Ayurvedic practitioner shall be entitled -(a)to grant a death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner or medical officer;(b)to grant a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner or medical officer;(c)to give evidence at any inquest or in any court of law as an expert under section 45 of the Indian Evidence Act, 1872.
