Section 2 in The Bombay Nursing Council (Reorganisation) Order, 1962.
2. Definitions.
(1)In this Order, unless the context otherwise requires,-(a)"Act" means the Bombay Nurses, Mid wives and Health Visitors Act, 1954 (Bombay Act 14 of 1954):(b)"appointed day" means the date on which this Order comes into force;(c)"Bombay area of the State of Gujarat" shall have the same meaning as is assigned to it in the Bombay General Clauses Act, 1904 (Bombay Act 1 of 1904) in its application to the State of Gujarat:(d)"Bombay area of the State of Maharashtra" means the area of the State of Maharashtra to which the Act extends:(e)"existing Council" means the Bombay Nursing Council deemed to be established under Section 3A of the Act, and functioning and operating immediately before the appointed day in those areas of the States of Gujarat and Maharashtra to which the Act extends.(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings assigned to them in the Act.
