Section 2 in The Bihar and Orissa Medical Act, 1916
2. Definitions.
- In this Act,-(a)the expression "the Medical Acts" means the Medical Act, 1858 and the Acts amending the same;(b)the expression "the Council" means the Council established under Section 3; and(c)the expression "registered practitioner" means any person registered under the provisions of this Act.The Bihar [* * *] [The Word 'and Orissa repealed by para, 3 and Schedule VII of the A.O.] Council of Medical Registration
