Section 2 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
2. Definitions.
- In these rules unless the context otherwise requires-(a)"Act" means the Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1975 ;(b)"Prescribed authority" means the authority notified by the State Government under Sub-section (1) of Section 10;(c)"Government" means the State Government of Orissa;(d)"Form", means a form appended to these rules;(e)"Section" means a section of the Act ; and(f)all other words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
