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Indian Medicine Central Council Act, 1970 2. Definitions (1) In this Act, unless the context otherwise requires, (a) "approved institution" means a teaching institution, health centre or hospital recognized by a University or Board as an institution in which a person may undergo the training, if any, required by his course of study before the award of any medical qualification to him; (b) "Board" means a Board, Council, Examining Body or Faculty of Indian Medicine (by the whatever name called) constituted by the State Government under any law for the time of being in force regulating the award of medical qualifications in, and registration of practitioners of, Indian medicine; (c) "Central Council" means the Central Council of Indian Medicine constituted under section 3; (d) "Central Register of Indian Medicine" means the register maintained by the Central Council under this Act (e) "Indian Medicine" means the system of Indian medicine commonly known as Ashtang Ayurveda , Siddha or Unani Tibb whether supplemented or not by such modern advances as the Central Council may declare by notification from time to time; (f) " medical institution" means any institution within or without India which grants degrees, diplomas or licenses, in Indian medicine; (g) " prescribed " means prescribed by regulations; (h) " recognized medical qualification" means any of the medical qualification, including post-graduate medical qualification, of Indian medicine included in the Second, Third or Fourth Schedule; ( i ) " regulation " means a regulation made under section 36; (j) "State Register of Indian Medicine" means a register or registers maintained under any law for the time being in force in any State regulating the registration of practitioners of Indian medicine; (k) "University" means any University in India established by law and having a Faculty of Indian Medicine and includes a University in India established by law in which instruction, teaching, training or research in Indian medicine is provided. (2) Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.    |
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