Section 2 in The Orissa Government Securities Rules, 1938
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"the Act" means the Indian Securities Act, 1920 (X of 1920);(b)"Bank" means the Reserve Bank of India as constituted by the Reserve Bank of India Act, 1934;(c)"District Magistrate" has the same meaning as in the Explanation to Sub-section (2) of Section 18 of the Act;(d)[ * * *] [Deleted vide Orissa Gazette Part III/13.4.1939.](d)[ "Form" means a form as set out in the Schedule to these rules; [Re-numbered vide Orissa Gazette Part III/13.4.1939.](e)"proper demand" means a demand made in writing to the Public Debt Office in accordance with the provisions of these rules;(f)"Public Debt Office" means the office of the Bank on the books of which a Government security is registered ; and(g)"Treasury" means any treasury located in the Province of Orissa and includes a sub-treasury.]Rules relating to stock
