(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Anti-Hijacking Act, 2016 (30 of 2016);(b)"Designated Court" means the Court specified under section 8 of the Anti-Hijacking Act, 2016;(c)"Special Court" means the Special Court constituted under section 11 or under section 22 of the National Investigation Agency Act, 2008, as the case may be.
