Section 2 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011 (No. 11 of 2011);(b)"Form" means a form appended to these rules;(c)"Vat Act" means the Madhya Pradesh Vat Act, 2002 (No. 20 of 2002);(d)"Vat Rules" means the Madhya Pradesh Vat Rules, 2006;(e)Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Vat Act or the Vat Rules, as the case may be.
