Section 2(c) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
(c)"private clinical establishment" means and includes-(i)a general hospital, maternity hospital or dispensary.(ii)an institution or a centre, by whatever name called where physically or mentally sick, injured or infirm person is admitted either as in-patient or out-patient or treatment with or without the aid of operative procedures;(iii)a clinic catering to radiological, biological or other diagnostic or investigative services with the aid of laboratory or other medical equipments.
