In this Act, unless the context otherwise requires,-- (a) "Fund" means the Fund of the Institute referred to in section 16; (b) "Governing Body" means the Governing Body of the Institute; (c) "Institute" means the institution known as the Post-Graduate Institute of Medical Education and Research, Chandigarh, incorporated under this Act; (d) "member" means a member of the Institute; (e) "regulation" means a regulation made by the Institute; (f) "rule" means a rule made by the Central Government.Open in Lexace · Ask the AI about this section
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