Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Indian Medicine Central Council Act, 1970

(e)"Indian Medicine" means the system of Indian Medicine commonly known as Ashtang Ayurveda, Siddha [, Unani Tibb or Sowa-Rigpa] whether supplemented or not by such modern advances as the Central Council may declare by notification from time to time;
(ea)[ "medical college" means a college of Indian Medicine, whether known as such or by any other name, in which a person may undergo a course of study or training including any post-graduate course of study or training which will qualify him for the award of a recognised medical qualification;] [ Inserted by Act 58 of 2003, Section 2 (w.e.f. 7.11.2003).]