Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1) in The Maharashtra Council of Indian Medicine Rules, 1961

(1)In these Rules, unless the context otherwise requires,
(a)"Act" means the Maharashtra Medical Practitioners Act, 1961.
(b)"Presiding Authority" means a person for the time being presiding over a meeting of the Council:
(c)"Section" means a section of the Act.