Section 2 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Council" means the Madhya Pradesh Ayurvigyan Parishad established under Section 3;(b)"Indian Medical Register" means the register maintained by the Medical Council of India under Section 21 of the Indian medical Council Act, 1956 (No. 102 of 1956);(c)"Medicine" means modern scientific medicine in all its branches and includes surgery and obstetrics, but does not include veterinary medicine and surgery;(d)"recognised medical qualification" means-(i)any of the medical qualifications for the time being, included in the Schedules to the Indian Medical Council Act, 1956 (No. 102 of 1956) ;(ii)any of the medical qualifications specified in the Schedule;(e)"registered practitioner" means any person enrolled on the State Medical Register under the provisions of this Act;(f)"regulation" means a regulation made under Section 28;(g)"State Medical Register" means a register maintained under Section 11.
