Section 2 in Bihar Employees Insurance Courts Rules, 1952
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Employees' State Insurance Act, 1948 (XXXIV of 1948);(b)"Court" means an Employees' Insurance Court constituted under Section 74;(c)"Form" means a form appended to these Rules;(d)"Section" means Section of the Act;(e)all other words and expressions used herein and not defined shall have the meanings respectively assigned to them by the Act.Constitution of Courts
