Section 2 in The Gujarat Corneal Grafting Proceedings Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"approved institution" means a hospital or a medical or teaching institution for therapeutic purposes approved by the State Government for the purposes of this Act;(b)"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 an Collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925 (XXXIX of 1925).(bb)[ "prescribed" means prescribed by rules made under this Act;] [Sub-clause (bb) inserted by Gujarat No. 2, dated 7th February 1962.](c)"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.
