- In these Rules unless there is anything repugnant to the subject or context. -(a)"Act" means the Bihar Money-Lenders Act, 1974 (Bihar Act 22 of 1975);(b)"From" means a Form set out in the Schedule to these Rules;(c)"Section" means a Section of the Act; and(d)all words and expressions used in these Rules and not defined in Rules but defined in the Act shall respectively have the same meanings as are assigned to them in the Act.
