Section 2 in The U.P. Homoeopathic Medicine Act, 1951
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Board" means the Board of Homoeopathic Medicine, Uttar Pradesh, constituted under the provisions of this Act;(b)"Chairman" means the Chairman of the Board;(bb)[* * *] [Inserted by U. P. Act No. 1 of 1975. Section 2 (w.e.f. 17-1-1975) and omitted by Section 2 of U. P. Act No. 14 of 1977 retrospectively (w.e.f. 8-8-1977).](c)"Homoeopathy" means the homoeopathic system of medicine and includes allied branches of Biochemistry, minor surgery and midwifery;(d)"Member" means a members of the Board;(e)"Prescribed" means prescribed by rules framed under this Act;(f)"State Government" means Government of Uttar Pradesh;(g)"Register" means the register of homoeopaths, maintained under Section 29;(h)"Registered Homoeopath" means a homoeopathic medical practitioner registered under the provisions of this Act;(i)"Registrar" means the registrar appointed under this Act.
