Section 2 in Assam Homoeopathic Medicine Act, 1955
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)'Board' means the Board of Homoeopathic Medicine constituted Sections 3 and 4 of this Act;(b)'Chairman' means the Chairman of the Board;(c)'Homoeopathy' means the system of medicine founded by Dr. Hahnemann and the expression 'Homeopathic' shall be construed accordingly;(d)'Member' means a member of the Board;(e)'Prescribed' means prescribed by rules framed under this Act;(f)'Registered Homoeopath' means a person who practice the Homoeopath system of medicine as his principal occupation and who is registered under the provisions of the Act;(g)'Register' means the Register of Homoeopathic medical practitioner;(h)'Registrar' means the Registrar appointed under this Act.
