Section 2 in The U.P. Control Of Goondas Rules, 1970
2. Definition. -
In these Rules-(a)"the Code" means the Code of Criminal Procedure, 1898;(b)"the Ordinance" means the Uttar Pradesh Control of Goondas Ordinance, 1970, and reference to sections shall be construed as references to sections of the Ordinance;(c)"Schedule" means the Schedule to these rules, and references to Forms shall be construed as references to Forms set out in the Schedule.
