Section 2(i) in Bihar Medical Service Institution and Person Protection Act, 2011
(i)“Medical Service Institutions” means all Institutions providing Medicare to people which are under the control of State or Central Government or local bodies etc including any private hospital having facilities for treatment of the sick and any private nursing home used or intended to be used for the reception or accommodation for persons suffering from any sickness, injury or infirmity whether of body or mind and providing of treatment or nursing or both of them and include the maternity home or convulsion home etc.
