Section 2 in The Karnataka Guarantee of Services to Citizens Rules 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)`Act' means the Karnataka Guarantee of Services to Citizens Act, 2011 (Karnataka Act 1 of 2012);(b)`Form' means form appended to these rules;(c)'Section' means section of the Act.(2)The words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.
