Section 2(h) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
(h)‘register’ means the register maintained under section 15;(i)‘registered practitioner’ means a practitioner of the modern scientific medicine whose name is for the time being borne on the register;(ii)‘Rural Medical Service’ means service rendered in any ‘public health centre’ or ‘community health centre’ either independently or under the supervision of a Senior Medical Officer in rural area or tribal area;]
