Section 3(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Clinical Establishments (Registration and Regulation) Act. 2010 (Act no 23 of 2010);(b)"Rules" means the Clinical Establishments (Central Government) Rules 2016;(c)"State Council" means the State Council of Clinical Establishment; Uttar Pradesh Established under rule (4).
