Section 2(e) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
(e)"nursing homes " means any establishments or premises used or intended to be used, for the reception and accommodation of person suffering from any sickness, injury or infirmity whether of body or mind and the providing of treatment or nursing or both of them, and includes a maternity home, but does not include-(i)any hospital or other establishment or premises maintained or controlled by the Central or the State Government or any other Authority or body constituted by or under any law for the time being in force;(ii)any asylum established or licensed under the Lunacy Act, Samvat 1977;
