Section 2 in Himachal Pradesh Corneal Grafting Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"approved institution" means a hospital or medical or teaching institution for therapeutic purposes approved by the State Government for the purposes of this Act;(b)[xxx] [The definition of 'State Government' omitted by A. O. 1973.](c)"Official Gazette" means the Rajpatra, Himachal Pradesh;(d)"registered medical practitioner" means a practitioner practising any system of medicine and recognised as a registered medical practitioner under any law for the time being in force in India;(e)"near relative" means any of the following relatives of the deceased, namely, a wife, husband, parent, son, daughter, brother and sister and includes any other person who is related to the deceased (a) by lineal or collateral consanguinity within three degrees in lineal relationship and six degrees in collateral relationship, or (b) by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within aforesaid degrees.Explanation. - The expressions "Lineal and collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925 (39 of 1925).
