Section 2(b) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(b)"clinical establishment" means a nursing home, a physical therapy establishment, a clinical laboratory or an establishment analogous to any of them, by whatever name called and include a maternity home, a blood bank, a private hospital, a dispensary, a place used for medical termination of pregnancy as approved under the Medical Termination of Pregnancy Act, 34 of 1971, an X-Ray institution or establishment and such other institutions or establishments as the Director of Health Services may, with the approval of the State Government, by Notification from time to time, specify;
