- In these rules, unless the context otherwise requires(a)"Act" means the Companies Act of 1956.(b)"certified copy " means the original copy of the order received by the party or a copy (including an easily readable Photostat copy) thereof duly authenticated by office of the Company Law Board.(c)CLB means the Board of Company Law Administration constituted under the Act.(d)"Form " means a form appended to these rules.(e)"prescribed" means prescribed by or under these rules.(f)words and expressions not defined in these rules shall have the meaning respectively assigned to them in the Act.
