Section 2 in Board For Industrial And Financial Reconstruction Regulations, 1987
2. Interpretation .-(1) The General Clauses Act, 1897 (10 of 1897), shall apply to the interpretation of these regulations.
(2)Words and expressions used but not defined in these regulations, in the Act, in the Companies Act, 1956 (1 of 1956), and in the Industries (Development and Regulation) Act, 1951 (65 of 1951), shall have the meanings, if any, respectively assigned to them in the General Clauses Act, 1897 (10 of 1897).
