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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Council" means the Veterinary Council of India established under section 3; (b) "member" means a member of the Council; (c) "prescribed" means prescribed by rules made under this Act; (d) "President" means the President of the Council; (e) "recognised veterinary qualification" means any of the veterinary qualifications included in the First Schedule or the Second Schedule; (f) "register" means a register maintained under this Act; (g) "registered veterinary practitioner" means a person whose name is for the time being duly registered in a register; (h) "regulation" means a regulation made under this Act; (i) "State Veterinary Council" means a Veterinary Council established under section 32 and includes a Joint State Veterinary Council established in accordance with an agreement under section 33; (j) "veterinary institution" means any University or other institution within or without India which grants degrees, diplomas or licences in veterinary science and animal husbandry; (k) "veterinary medicine" means modern scientific veterinary medicine in all its branches and includes veterinary surgery and obstetrics; (l) "Vice-President" means the Vice-President of the Council.    |
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