Section 2 in The Meghalaya Employees' State Insurance Courts Rules, 1980
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Employees' State Insurance Act, 1948 (34 of 1948);(b)"Court" means an Employees' Insurance Court constituted under Section 74;(c)"Form" means a form appended to these rules;(d)"Section" means a section of the Act;(e)All other words and expressions used herein and not defined shall have the meanings respectively assigned to them by the Act.Constitution of Courts
