Section 2(e) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(e)"emergency medical condition" means a medical condition manifesting itself by acute symptoms of sufficient severity (including severe pain) of such magnitude wherein the absence of immediate medical attention could reasonably be expected to result in-(i)placing the health of an individual or, with respect to a pregnant woman, the health of the woman or her unborn child, in serious jeopardy; or(ii)serious impairment of bodily functions; or(iii)serious dysfunction of any organ or part of the body;
