Section 2 in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context -(a)"Act" means the Punjab Women and Children Development and Welfare Corporation Act, 1979 (Punjab Act No. 19 of 1979).(b)"defaulter" means a person from whom any amount is due to the Corporation and includes a person who is responsible as surety for the payment of any such amount;(c)"Form" means a Form appended to these rules;(d)"Section" means a section of the Act.
