Section 3 in The Punjab Medical Registration Act, 1916
3. Definitions.
- In this Act unless there is something repugnant in the subject or context-(1)"The British Medical Acts" means Statutes 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)"Prescribed" means prescribed by rule or bye-laws made under this Act;(4)"Registered practitioner" means any person registered under the provisions of this Act.
