Section 41 in The United Provinces Indian Medicine Act, 1939
41. Exemption from serving on inquest.
(1)Notwithstanding anything in any other law for the time being in force, every registered practitioner shall be exempt, if he so desires, from serving on any inquest or as a juror or assessor under the [Code of Criminal Procedure, 1898] [See Now Code of Criminal Procedure, 1973 (2 of 1974).].(2)The registered practitioners shall have the same privileges as the medical practitioner registered under the Uttar Pradesh Medical Act, 1917, have under the Uttar Pradesh Excise Act, 1910, or any other Act for the time being in force.
