Section 2 in THE KERALA EPIDEMIC DISEASES ACT, 2021
2. Definitions.—
In this Act unless the context otherwise requires,—(a)“Epidemic Disease” means any disease declared as epidemic disease by notification published in the official gazette, by the Government;(b)“Government” means the Government of Kerala;(c)“prescribed” means prescribed by rules or regulations made under this Act;(d)“regulation” means the regulations made under this Act;(e)“State” means the State of Kerala.
