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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 2 in The Official Trustees Act, 1913

2. [ Interpretation clause [Substituted by the Adaptation of Laws (No.2) Order, 1956.]

.In this Act, unless there is anything repugnant in the subject or context,
(1)Government or the Government means in relation to a State, the State Government and, in relation to a Union territory, the Central Government;[* * *]
(3)Prescribed means prescribed by rules made under this Act.]