Section 2(e) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(e)'Emergency care’ means any reasonable measure to render first-aid, advise or assistance to an injured person of an accident or incident of crime or any other emergency situation at the scene of an accident or during transit to a place where actual medical treatment may be administered or inside a hospital;
