Section 2(b) in Assam Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2011
(b)"Medicare Service Institutions" means a medical college, or a hospital by whatever name called or such other institution providing Medicare Service to the people, which is established and managed by or under the control of the State Government or Central Government or any local authority or any private person or persons, and includes a maternity home or convalescent home;
