Section 2 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Clinical Establishments (Registration and Regulation) Act 2010;(b)"Form" means form appended to these rules;(c)"Schedule" means Schedule appended to these rules; and(d)"Section" means section of the Act.(2)Words and expressions used and not defined in these rules, but defined in the Act, shall have the same meanings respective assigned to them in the Act.
