- In these rules unless the context or subject matter otherwise requires -(a)"Act" means the Companies Act 2013 (18 of 2013);(b)"Form" means a Form annexed to these rules;(c)"Registrar" means the Registrar of the National Company Law Tribunal or National Company Law Appellate Tribunal and includes such other officer of the Tribunal or Bench thereof to whom the powers and functions of the Registrar are assigned;(d)"Registry" means the Registry of the Tribunal or any of its Benches or of the Appellate Tribunal as the case may be which keeps records of the applications and documents relating thereto;(e)"Section" means section of the Act;(f)words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
