Section 3 in Tamil Nadu Medical Registration Act, 1914
3. Definitions.
- In this Act, unless there is something repugnant in the subject or context, -(1)"the British Medical Act" means Statute 21 and 22 Victoria, Chapter 90 (The Medical Act), and any Act amending the same;(2)"Council" means the Medical Council established by this Act;(3)"hospitals", "asylums", "infirmaries" "dispensaries", "lying-in-hospitals" mean institutions the methods of treatment carried on in which are those which are approved by the Medical Council established by this Act;(4)"prescribed" means prescribed by rules or by-laws made under this Act;(5)"registered practitioner" means any person registered under the provisions of this Act.
