Section 2(4) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(4)"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 (VII of 1916) or specified in the Schedules to the Indian Medical Council Act, 1933 (XXVII of 1933) or a person registered or eligible for registration in a medical register or a statement for the registration of persons practising allopathic, [modern and scientific] [Inserted vide Lab. Department Notification No. 9653/6.10.1960.] system of medicine or...........
