Section 2 in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
2. Definitions.
- In these regulations, unless the context otherwise requires :-(a)"Act" means the Medical Termination of Pregnancy Act, 1971 (No. 34 of 1971).(b)"Admission Register" means the register maintained under Regulation 5.(c)"approved place" means a place approved under Rule 4 of the Medical Termination of Pregnancy Rules, 1975.(d)"Director, Public Health and Family Planning" means the Director of Public Health and Family Planning of Madhya Pradesh State.(e)"Form" means a form appended to these regulations.(f)"Hospital" means a hospital established or maintained by the State Government.
