Section 2(1) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Unlawful Activities (Prevention) Act, 1967 (37 of 1967);(b)"Code" means the Code of Criminal Procedure, 1973 (2 of 1974);(c)"Face value" means the arithmetic computation of value printed on the seized counterfeit notes;(d)"section" means section of the Act.
