Section 2 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"The Act" means the Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951;(b)"Appendix" means an appendix appended to these rules;(c)"Attesting officer" means a Magistrate or any other Gazetted Officer in the employment of the State Government or in the Central Government;(d)"Corrupt practice" means any of the practices specified in Parts I and II of Schedule to these Rules;(e)"Form" means a form appended to these rules;(f)"Registration officer" or "returning officers, in relation to any matter relating to the preparation of electoral rolls or the conduct of elections," means the Registrar of the Council;(g)"Section" means a section of the Act;(h)all words and expressions used in these rules and not defined therein and defined in the Act shall have the same meaning as respectively assigned to them by the Act.
