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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(c) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(c)'Schedule institution' means a medical institution imparting instruction in Ayurvedic and Unani-Tibbi Systems of Medicine specified in the Schedule together with the hospitals and dispensaries attached thereto or used in connection therewith and includes all lecture rooms, laboratories, libraries, hostels and boarding houses used in connection with or as accessories to, or adjuncts of such institution;