Section 2 in United Provinces Medical Act, 1917

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State of Uttar Pradesh - Section

Section 2 in United Provinces Medical Act, 1917

2. Definitions.

- In this Act -

(a)the expression "the Medical Acts" means the Medical Act, 1858, and the Acts amending the same;

(b)the expression "the Council" means the Council" established under section 3; and

(c)the expression "registered practitioner" means a person registered under the provisions of this Act.

The Uttar Pradesh Medical Council