Section 2 in Indian Medicine Central Council (Post-Graduate Unani Medical Education) Regulations, 2016
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Indian Medicine Central Council Act, 1970 (48 of 1970);(b)"Council" means the Central Council of Indian Medicine;(c)"recognised institution" means an approved institution as defined under clauses (a) and (ea) of sub-section (1) of section 2 of the Act.(2)The words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act
