Section 2(a) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(a)[ "Amendment Act", means the Karnataka Ayurvedic and Unani Practitioner's, Registration and Medical Practitioner's Miscellaneous Provisions (Amendment) Act, 1992.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992](aa)[] [Re-lettered by Act 11 of 1992 w.e.f. 24.04.1992] "Ayurvedic system of medicine" or "the Ayurvedic system", means the Ayurvedic system of medicine whether supplemented or not by such modern advances as the Board may from time to time determine;
