Section 2 in The Chit Funds (Madhya Pradesh) Rules, 1984
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Chit Funds Act, 1982 (Central Act No. 40 of 1982);(b)"Appendix" means Appendix I or as the case may be Appendix II to these rules;(c)"Authorised agent" means a person duly authorised by a power of attorney executed and authenticated in the manner specified in Section 33 of the Indian Registration Act, 1908 (XVI of 1908) or a person authorised by a letter of authorisation specified in Form I by the person concerned;(d)"Form" means a form in Appendix I to these rules;(e)"Section" means a section of the Act;(f)Words and expressions used in these rules but not defined therein shall have the same meanings respectively assigned to them in the Act.
