- [In this Act, unless there is anything repugnant in the subject or context,-] [Words substituted for the words 'In this Act-' by West Bengal Act 16 of 1954.][* * * * *] [Clause (a) omitted by West Bengal Act 16 of 1954.](b)the expression "the Council" means the Council established under section 3; [* *] [Word 'and' omitted by West Bengal Act 16 of 1954.](b1)[ the expression "medicine" means modern scientific medicine and includes surgery and obstetrics, but does not include veterinary medicine or veterinary surgery or the Homoeopathic, the Ayurvedic or the Unani system of medicine; and the expression "medical" shall be construed accordingly;] [Clauses (b1), (d) and (e) inserted by West Bengal Act 16 of 1954.](c)the expression "registered practitioner" means any person registered under the provisions of this Act;(d)[ the expressions "President" and "Vice-President" mean respectively the President and the Vice-President of the Council; and] [Clauses (b1), (d) and (e) inserted by West Bengal Act 16 of 1954.](e)[ the expression "Registrar" means a Registrar appointed under section 14.] [Clauses (b1), (d) and (e) inserted by West Bengal Act 16 of 1954.][The West Bengal Medical Council.] [Words substituted for the words 'The West Bengal Council of Medical Registration' by West Bengal Act 16 of 1954.]
