Section 2 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
2. Definitions
- In this Act, unless the context otherwise requires, -(i)"appointed day" means the date on which this Act comes into force;(ii)"Guru Gobind Singh Medical College" means the institution known as the Guru Gobind Singh Medical College, Faridkot, together with the dispensaries attached thereto and used in connection therewith, and includes all lecture-rooms, museums, laboratories, hostels and boarding houses used in connection with, or as accessories to, or adjuncts of the said College;(iii)"State Government" means the Government of the State of Punjab;(iv)"trust" means the Guru Gobind Singh Education Trust;(v)"trust deed" means the trust deed executed on the 11th day of May. 1973, for creating Guru Gobind Singhu Education Trust and registered in the office of the Sub-Registrar, Kharar, on 22nd May, 1973;(vi)"trustees" means trustees, for the time being, on the Guru Gobind Singh Educational Trust.
