Section 2 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000);(b)"Advocate" and "legal practitioners" shall have the same meaning as assigned to them in the Advocates Act, 1961 (No. 25 of 1961);(c)"Agent" means person duly authorized by the parties to present application or reply on its behalf before the Arbitration Council; and(d)"Parties" means appellants or applicants, and respondent or non-applicant.(2)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
