Section 2(1) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(1)In this Act. unless the context otherwise requires. -(a)[ "Anti-Corruption Bureau", shall mean the Anti-Corruption Bureau established under sub-section (1) of section 10;][[(b)] [Re-numbered '(a)' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] "Director", shall mean the Director of Anti-Corruption Bureau appointed under section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011; and][[(c)] [Inserted by Jammu and Kashmir Act No. 1 of 2011.] "Director" shall mean the Director of Vigilance appointed under section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011;](d)[] [Re-numbered '(b)' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] "property" shall mean property and assets of every description, whether corporeal or incorporeal, movable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets and includes bank account and proceeds of such property and assets;][***] [Omitted '(c) Vigilance Organization shall mean the Vigilance Organisation established under sub-section (I) of section 10.' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.]
