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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(d) in Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012

(d)“Property” means any property, movable or immovable or medical equipment or medical machinery owned by or in possession of or under the control of any healthcare service person or healthcare service institution;