Section 2 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Maharashtra Medical Practitioners Act, 1961 (Maharashtra XXVIII of 1961);(b)"Form" means a form appended to rules;(c)"Section" means a section of the Act;(d)"Committee" means the Committee appointed under subsection (6) of section 17.(2)The words and expressions used in these rules but not defined therein shall have the meaning respectively assigned to them in the Act.
