Section 2 in The M.P. State Warehousing Corporation Rules, 1971
2. Definitions.
- In these Rules, unless the context otherwise requires-(a)"Act" means the Warehousing Corporation Act, 1962;(b)"Board of Directors" means the Board of Directors of the Corporation constituted under Section 20;(c)"Corporation" means the Madhya Pradesh State Warehousing Corporation established under Section 18; or deemed to be established under the Act;(d)"Executive Committee" means the Executive Committee of the Corporation constituted under Section 25;(e)"Form" means a form appended to these rules;(f)"Section" means a Section of the Act.
