Section 2 in Karnataka Medical Registration Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Council" or "Medical Council" means the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] established under this Act;(b)"notification" means a notification published in the official Gazette;(c)"registered practitioner" means any person registered under the provisions of this Act;(d)"regulations" means regulations made under section 32;(e)"rules" means rules made under section 31.
