Section 2 in The Punjab Homoeopathic Practitioners Regulations, 1974
2. Definitions.
- In these Regulations, unless the context otherwise requires, -(a)"Act" means the Punjab Homoeopathic Practitioners Act, 1965;(b)"Government" means the Government of the State of Punjab.(c)"Section" means a section of the Act.(d)"Service" means the service of the Council.(e)Words and expressions used in these regulations but not defined shall have the meaning assigned to them in the Act.
