Section 2 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (32 of 1966);(b)"Form" means a form appended to these rules;(c)"Section" means a section of the Act.
