Section 2 in Punjab Travel Professionals Regulation Rules, 2013
2. Definitions.
(1)In these: rules, unless the context otherwise requires:-(a)"Act" means the Punjab Prevention of Human Smuggling Act, 2012;(b)"Form" means the form, appended to these rules;(c)"IATA" means the International Air Transport Association;(cc)[ "IELTS" means the International English Language Testing System;] [Inserted by Notification No. G.S.R.49/P.A.2/2013/S.18/Amd.(1)/2014, dated 16.9.2014 (w.e.f. 20.8.2013).](d)"N.R.I." means a person as defined in the Punjab State Commission for Non-Resident Indians Act, 2011 (Punjab Act No. 33 of 2011);(e)"TAAI" means the Travel Agents Association of India; and(f)"TAFI" means the Travel Agents Federation of India.(2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act.
