Section 2 in The M.P. Licensing Board (Electrical) Regulations, 1960
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(a)"The Board" means the Licensing Board constituted under clause 3 of these Regulations;(b)"Contractor" means a person or a firm regularly or to be regularly engaged in the business of carrying out on contract electrical installation works in Madhya Pradesh;(c)"Form" means a form appended to these Regulations;(d)"Licence" means a contractor's Licence granted under clause 26 of these Regulations and the word "Licensed" shall be construed accordingly;(e)"Schedule" means the schedule appended to these Regulations;(f)"Secretary" means the Secretary to the Board.I. Licensing Board
