Section 2 in The Family Courts (Rajasthan) Rules, 1991
2. Definitions.
(1)In these rules, unless there is anything repugnant to the subject or otherwise,-(a)"Act" means the Family Courts Act, 1984 (Central Act No. 66 of 1984);(b)"Court" means the Family Court established under section 3 of the Act; and(c)"High Court" means the High Court of Judicature for Rajasthan.(2)Words and expressions defined in the Act shall, wherever used in these rules, be constituted to have the meanings assigned to them by the Act.
