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

State of Arunachal Pradesh - Subsection

Section 2(iii) in Arunachal Pradesh Anatomy Act, 2017

(iii)"Hospital" means any hospital established or maintained by the State Government or by any Municipal Council, Municipality, Board or Panchayat and includes any other hospital (private) which may be declared by the State Government by notification in the Official Gazette, to be such hospital for the purpose of this Act.