(i) " qualified medical practitioner" means any person registered 2[ under any 3[ Central Act, Provincial Act or an Act of the Legislature of a 4[ State]] providing for the maintenance of a register of medical practitioners, or, in any area where no such last- mentioned Act is in force, any person declared by the State Government, by notification in the Official Gazette, to be a qualified medical practitioner for the purposes of this Act; 5[