Section 2 in The Medical Termination Of Pregnancy Regulations, 2003
2. Definitions
.-In these regulations, unless the context otherwise requires,-(a)"Act" means the Medical Termination of Pregnancy Act, 1971 (34 of 1971);(b)"Admission Register" means the register maintained under regulation 5;(c)"Chief Medical Officer" means the Chief Medical Officer of a District by whatever name called;(d)"Form" means a form appended to these regulations;(e)"Hospital" means a hospital established or maintained by the Central Government or the Government of Union Territory;(f)"section" means a section of the Act.
