Section 2 in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
2. Definitions
- In these rules, unless the context otherwise requires,-(a)"Act" means the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005;(b)"Advisory Committee" means the Advisory Committee appointed under rule 3;(c)"member" means a member of the Advisory Committee and includes its Chairperson;(d)"notification" means a notification published in the Official Gazette;(e)"relevant activity" means any activity as identified under clause (j) of section 4 of the Act;(f)"section" means a section of the Act;(g)the words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
