Section 2 in The West Bengal State Homoeopathic Health Service Act, 2002.
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"cadre" has the same meaning as in clause (a) of section 2 of the West Bengal State Health Service Act, 1990;(b)"notification" means a notification published in the Official Gazette;(c)"prescribed" means prescribed by rules made under this Act;(d)"service" means the State Homoeopathic Health Service;(e)"State Homoeopathic Health Service" means the West Bengal Homoeopathic Education Service, or the West Bengal Homoeopathic Health Service, as constituted under section 3.
