Section 2 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
2. Definitions.
- In these Rules, unless the context otherwise requires: -(a)'Act' means the Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002.(b)Rules' means the Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007(c)'State Level Advisory Committee' means the Committee constituted under Section 5A of the Act.(d)'District Level Advisory Committee' means the Committee constituted under Section 5C of the Act.(e)'Establishment' means Allopathic Private Medical Care Establishment(f)The words and expressions used herein and not defined but defined in the Act, shall have the same meanings respectively assigned to them in the Act.
