Section 2 in The Maharashtra Council of Indian Medicine Rules, 1961
2. Definitions.
(1)In these Rules, unless the context otherwise requires,(a)"Act" means the Maharashtra Medical Practitioners Act, 1961.(b)"Presiding Authority" means a person for the time being presiding over a meeting of the Council:(c)"Section" means a section of the Act.(2)The words and expressions used in these Rules but not defined therein shall have the meanings respectively assigned to them in the Act.
