Section 2 in Punjab Fiscal Responsibility and Budget Management Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Punjab Fiscal Responsibility and Budget Management Act, 2003;(b)"Form" means a Form appended to these rules; and(c)"section" means a section of the Act.(2)The Words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act.
