Section 352 in High Court of Chhattisgarh Rules, 2005
352.
In these rules unless there is anything repugnant in the subject or context, -(1)'Act' means the Copyright Act, 1957;(2)'Registrar of Copyrights' includes the 'Deputy Registrar of Copyrights' to whom any particular function of the Registrar of Copyrights may be assigned in pursuance of Section 10(2) of the Act:(3)'Board' means the 'Copyright Board' constituted under Section 11 (i) of the Act.(4)'Court' means the High Court of Chhattisgarh at Bilaspur.(5)'Registrar' and 'Deputy Registrar' mean, respectively, Registrar (Judicial) and the Deputy Registrar of the High Court of Chhattisgarh.(6)'Section' means a Section of the Act.
