Section 2 in Maharashtra Kidney Transplantation Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"approved institution" means a hospital or a medical or teaching institution for the therapeutic purposes approved by the State Government for the purposes of this Act;(b)"near relative" means any of the following relatives of the deceased, namely, a wife, husband, father, mother, son, daughter, brother or sister, and shall not include any other persons;(c)"registered medical practitioner" means a practitioner practising any system of medicine and recognised as a registered medical practitioner under any law for the time being in force in India.
