Section 2 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the [Karnataka] [Adapted by the Karnataka Adaptations of laws orders 1973, w.e.f. 01.11.1973.] Ayurvedic [Naturopathy Sidda unani and yoga] [Substituted by Act 11 of 1992 w.e.f. 24.4.1992.] Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961;(b)"form" means a form appended to these rules;(c)"Government" means the Government of [Karnataka] [Adapted by the Karnataka Adaptations of laws orders 1973, w.e.f. 01.11.1973.];(d)"Section" means a section of the Act.
