Section 2(p) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(p)"private medical educational institution" or "institution" means a private aided or private unaided educational institution which is a college, a school, a department or an institution, by whatever name called, imparting medical education, other than those promoted and maintained by the Central Government or State Government, approved or recognized by an appropriate authority, which is affiliated to, or is a constituent unit of a university, established or incorporated by an Act of the State Legislature;
