Section 2 in Registration of Assignment of Receivables Rules, 2012
2. Definitions
. - (1) In these rules, unless the context otherwise requires. -(a)"Act" means the Factoring Regulation Act, 2011 (12 of 2012);(b)"Central Register" means the register kept and maintained under section 22 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);(c)"Central Registrar" means a person appointed as such under subsection (1) of section 21 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);(d)"Central Registry" means the Central Registry set up under section 20 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002).(e)"Forms" means the Forms annexed to the rules.(2)The words and expressions used in these rules and not defined shall have the meaning respectively assigned to them in the Factoring Regulation Act, 2011 or the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002) or the Information Technology Act, 2002 (21 of 2000), as the case may be.
