Section 2 in The Adjudicating Authority (Procedure) Regulations, 2013
2. Definitions.
(1)Unless the context otherwise requires, -(a)"Act" means the Prevention of Money-laundering Act, 2002 (15 of 2003);(b)"application" means an application filed under sub-section (4) of section 17 or sub-section (10) of section 18 of the Act and includes a miscellaneous application;(c)"Bench" means a Bench of the Adjudicating Authority constituted by the Chairperson of the Adjudicating Authority;(d)"complaint" means a complaint made under sub-section (5) of section 5 of the Act;(e)"Form" means a Form appended to these regulations.(2)The words and expressions used herein and not defined in these regulations but defined in the Prevention of Money-laundering Act, 2002 shall have the meanings assigned to them in that Act.
