Section 2(1) in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the National Medical Commission Act, 2019 (30 of 2019);(b)"Commission" means the National Medical Commission constituted under section 3 of the Act;(c)"section" means a section of the Act.
