Section 2(4) in The Bombay Homoeopathic Practitioners' Act, 1959
(4)"By-laws" means the by-laws made under section 35;[(4A) "Central Council" means the Central Council of Homoeopathy constituted under section 3 of the Homoeopathy Central Council Act, 1973;][(5) "Council" means the Maharashtra Council of Homoeopathy [* * *] established under section 3;][(6) * * *][(7) * * *][(8) "Homoeopathy" means the Homoeopathic system of medicine and includes the use of Biochemic remedies;]
