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Medical Termination of Pregnancy Act, 1971 2. Definitions. - In this Act, unless the context otherwise requires, - (a) "guardian" means a person having the care of the person of a minor or a lunatic; (b) "lunatic" has the meaning assigned to it in Sec.3 of the Indian Lunacy Act, 191 (4 of 1912); (c) "minor" means a person who, under the provisions of the Indian Majority Act, 1875 (9 of 1875), is to be deemed not to have attained his majority; (d) "registered medical practitioner" means a medical practitioner, who possesses any recognized medical qualification as defined in CI.(h) of Sec. 2 of the Indian Medical Council Act, 1956 (102 of 1956), whose name has been entered in a State Medical Register and who has such experience or training in gynecology And obstetrics as may be prescribed by rules made under this Act.    |
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