2. Definitions.- [In this Act, unless there is anything repugnant in the subject or context,-]
[* * * * *](b)the expression "the Council" means the Council established under section 3; [* *][(b1) the expression "medicine" means modern scientific medicine and includes surgery and obstetrics, but does not include veterinary medicine or veterinary surgery or the Homoeopathic, the Ayurvedic or the Unani system of medicine; and the expression "medical" shall be construed accordingly;](c)the expression "registered practitioner" means any person registered under the provisions of this Act;[(d) the expressions "President" and "Vice-President" mean respectively the President and the Vice-President of the Council; and][(e) the expression "Registrar" means a Registrar appointed under section 14.][The West Bengal Medical Council.]
