Section 2(d) in Gujarat Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage or Loss of Property) Act, 2012
(d)"medicare service persons" in relation to a medicare service institution shall include,-(i)Registered Medical Practitioners (including a person having provisional registration) working in a medicare service institution;(ii)Nurses registered under the Gujarat Nurses, Midwives and Health Visitors Act, 1968, (Gujarat 24 of 1968);(iii)Auxiliary Nurse and Mid-wife;(iv)Trained Dai;(v)Medical student;(vi)Nursing student;(vii)para medical staff and other staff or employee directly or indirectly employed by a medicare service institution for providing required services;
