Section 2 in The Bombay Homoeopathic Practitioners' Act, 1959
2. Definitions. - In this Act, unless there is anything repugnant in the subject or context, -
(1)"Appointed day" means the day on which this Act comes into force;[(2) * * *][(3) * * *](4)"By-laws" means the by-laws made under section 35;[(4A) "Central Council" means the Central Council of Homoeopathy constituted under section 3 of the Homoeopathy Central Council Act, 1973;][(5) "Council" means the Maharashtra Council of Homoeopathy [* * *] established under section 3;][(6) * * *][(7) * * *][(8) "Homoeopathy" means the Homoeopathic system of medicine and includes the use of Biochemic remedies;](9)"Inspector" means an Inspector appointed by the [Council];[(10) * * *][(11) "member" means a member of the Council;](12)"Practitioner" means a practitioner of the Homoeopathic [* * *] System of Medicine;(13)"President" means the President of the [Council];(14)"Recognised institution" means any institution recognised under section 30 for giving instructions in the courses leading to the examinations held by the [Council],[(14A) "recognised medical qualification" means any of the medical qualifications in Homoeopathy, included in the Second or Third Schedule to the Homoeopathy Central Council Act, 1973;](15)"Register" means the register of practitioners prepared and maintained under section 20 [* * *];(16)"Registered practitioner" means a practitioner whose name is for the time being entered in register;(17)"Registrar" means the Registrar appointed under section 15;(18)"Regulations" means the regulations made under section 34;(19)"Rules" means the rules made under section 33;(20)"Schedule" means a Schedule appended to the Act.[(21) "Vice-President" means the Vice-President of the Council.]
