Section 2(1) in The Maharashtra Medical Practitioners Act, 1961
(1)In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which the whole Act except Chapter VI thereof comes into force;(b)[* * * *] [Clauses (b) and (c) were deleted by Maharashtra 23 of 1982, Section 2(a) and (b), respectively.](c)[* * * *] [Clauses (b) and (c) were deleted by Maharashtra 23 of 1982, Section 2(a) and (b), respectively.](d)"by-law" means by-law made under section 31;(e)[ "Council" means the Maharashtra Council of Indian Medicine established under section 3;] [These clauses were substituted for clause (e) by Maharashtra 23 of 1982, Section 2(c).](f)"Director of Ayurved" means the Director of Ayurved, Maharashtra State;(fa)"Indian Medicine" means the system of Indian Medicine commonly known as Ashtang Ayurvedic or Siddha or Unani or Unani Tibb, whether supplemented or not by such modern advances as the Central Council from time to time by notification may declare under clause (e) of sub-section (1) of section 2 of the Indian Medicine Central Council Act, 1970;](g)[* * * *] [Clause (g) was deleted by Maharashtra 23 of 1982, Section 2(d).](h)"Inspector" means an Inspector appointed by [the Council] [These words were substituted for the words 'the Faculty' by Maharashtra 23 of 1982, Section 2(e).];(i)[* * * *] [Clause (i) was deleted by Maharashtra 30 of 1979, section 4(b).](j)"member" means a member of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 2(f).];(k)"President" means the President of [the Council] [These words were substituted for the words the Board' by Maharashtra 23 of 1982, Section 2(g).];(l)"recognised institution" means any institution recognised under section 27;(m)"register", except in Chapter VI, means the register of practitioners prepared and maintained under section 17;(n)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(o)"Registrar" means the Registrar appointed under section 16;(p)"rules" means rules made under section 30;(q)"Schedule" means the Schedule appended to this Act;(r)"State" means the State of Maharashtra;(s)[ "Vice-President" means the Vice-President of the Council.] [Clause (s) was substituted for the original by Maharashtra 23 of 1982, Section 2(h).]
