Section 2 in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of publication of the order made under section 3;(b)"the institution" means the Midnapore. Medical College at Mouza- Keranitola, J. L. No,171, Police Station -Kotwali, Midnapore Town, in the district of Paschim. Medinipur together with the indoor-beds, if any, and provisions for outdoor services and dispensaries, if any, attached thereto and used in connection therewith and includes all lands and buildings, equipments, lecture rooms, libraries, stores, drugs and other articles held or used in connection with, or as accessories to, or as adjuncts of, the said Midnapore Medical College;(c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act;(e)"Principal" means the Principal of the Midnapore Medical College, appointed under section 7.
