.-In these rules,--(i)"the Act" means the Insurance Act, 1938 (4 of 1938);(ii)"the Bank" means the Reserve Bank of India;(iii)[ "Bombay area" means the area comprising the State of Maharashtra, Gujarat and Madhya Pradesh and ] [ Substituted by G.S.R. 867, dated 28.6.1961.][the Union territories of Goa, Daman and Diu, and Dadra and Nagar Haveli] [ Substituted by G.S.R. 45, dated 18.12.1965.];(iv)[ "Calcutta area" means the area comprising the States of Assam, Bihar, Manipur, Meghalaya, Orissa, West Bengal, Sikkim and Tripura and the Tuensang district in the State of Nagaland and the Union territories of Arunachal Pradesh, Mizoram and Andaman and Nicobar Island;] [ Substituted by G.S.R. 401, dated 26.2.1976.](v)"Delhi area" means the area comprising the States of Jammu and Kashmir, Haryana, Himachal Pradesh, Punjab, Rajasthan and Uttar Pradesh and the Union territories of Delhi and Chandigarh;(vi)"Madras area" means the area comprising the States of Andhra Pradesh, Karnataka, Kerala and Tamil Nadu and the Union territories of Pondicherry and Lakshadweep; and(vii)words used but not defined in these rules have the meanings respectively assigned to them in the Act.Actuaries
