Section 2 in Contempt of Courts (Patna High Court) Rules
2.
In these Rules, unless there is anything repugnant to the subject or context:(a)"Act" means the Contempt of Courts Act, 1971 (Act 70 of 1971);(b)"High Court" means the High Court of Judicature at Patna;(c)"Judge" means Judge of the High Court of Judicature at Patna;(d)"Subordinate Court" means any court subordinate to the High Court of Judicature at Patna;(e)"Registrar" means the Registrar of the High Court of Judicature at Patna and includes the Additional Registrar, Ranchi Bench;(f)All other words and expressions used in these Rules but not defined therein, shall have the meanings respectively assigned to them in the Act.
