Section 2 in Maharashtra Homoeopathic Practitioners' Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"Appointed day" means the day on which this Act comes into force;(2)[* **] [Clause (2) was deleted by Maharashtra 19 of 1988, Section 5(a).](3)[* **] [Clause (3) was deleted by Maharashtra 16 of 1988, Section 2(a).](4)"By-laws" means the by-laws made under section 35;(4A)[ "Central Council" means the Central Council of Homoeopathy constituted under section 3 of the Homoeopathy Central Council Act, 1973;] [Clause 4A was inserted by Maharashtra 19 of 1988, Section 5(b).](5)[ "Council" means the Maharashtra Council of Homoeopathy [* * *] [Clause 5 was substituted by Maharashtra 16 of 1988, Section 2(b)] established under section 3;](6)[* * * *] [Clauses (6) and (7) were deleted by Maharashtra 16 of 1988, Section 2(c).](7)[* * * *] [Clauses (6) and (7) were deleted by Maharashtra 16 of 1988, Section 2(c).](8)[ "Homoeopathy" means the Homoeopathic System of Medicine and includes the use of Biochemic remedies;] [Clause (8) was substituted by Maharashtra 19 of 1988, Section 5(d).](9)"Inspector" means an Inspector appointed by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 2(d).](10)[* * * *] [Clause (10) was deleted by Maharashtra 16 of 1988, Section 2(e).](11)"["Member" means a member of the council;] [Clause (11) was substituted by Maharashtra 16 of 1988, Section 2(f).](12)"Practitioner" means a practitioner of the Homoeopathic [* *] [The words 'or Biochemic' were deleted by Maharashtra 19 of 1988, Section 5(e).] System of Medicine;(13)"President" means the President of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 2(g).](14)"Recognised institution" means any institution recognised under section 30 for giving instructions in the courses leading to the examinations held by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 2(h).];(14A)[ "recognized medical qualification" means any of the medical qualifications in Homoeopathy, included in the Second of Third Schedule to the Homoeopathy Central Council Act, 1973;] [Clause (14A) was inserted by Maharashtra 19 of 1988 Section 5(f)](15)"Register" means the register of practitioners prepared and maintained under section 20 [* * *] [The words 'or section 21' as added by Maharashtra 16 of 1988, were deleted by Maharashtra 19 of 1988, Section 5(g).](16)"Registered practitioner" means a practitioner whose name is for the time being entered in register;(17)"Registrar" means the Registrar appointed under section 1 [* **] [The words 'or section 21' as added by Maharashtra 16 of 1988, were deleted by Maharashtra 19 of 1988, Section 5(g).](18)"Regulations" means the regulations made under section 35;(19)"Rules" means the rules made under section 33;(20)"Schedule" means a Schedule appended to the Act.(21)[ "Vice-president" means the Vice-President of the Council.] [Clause (21) was added by Maharashtra 16 of 1988, Section 2(f).]
