Section 2(k) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(k)[ 'Private Medical Care Establishment' means a clinic, a consultation room a hospital, a medical laboratory, a diagnostic centre, a maternity home, a nursing home, an infertility or fertility clinic, a physiotheraphy establishment, a polyclinic and any other like establishment providing inpatient or day care procedures including surgery facilities by whatever name called, and administered or maintained by a person or body of persons whether incorporated or not, other than the Central or the State Government or any local authority or any other authority or body constituted by or under any statute of a competent Legislatur;] [Substituted by Act No. 14 of 2006, dated 6.1.2006.]
