Section 2 in Chhattisgarh Protection of Depositors Interest Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Protection of Depositors Interest Act, 2005 (No. 24 of 2015);(b)"Collector" means a person appointed as such under the provisions of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(c)"Revenue Officer" means an officer defined as such in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(d)"Schedule" means the Schedule appended to these rules;(e)"Section" means a Section of the Act.(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the said Act.
