Section 2 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
2. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);(b)"Agent" means the person duly authorised by a party to file an application or reply on his/her behalf before the Tribunal;(c)"Government" means the Government of Chhattisgarh;(d)"Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (No. 25 of 1961);(e)"Party" means appellant or applicant and includes his Advocate or any other agent on his/her behalf and also include respondent or nonapplicant and his/her agent;(f)"Rules" means the Chhattisgarh Co-operative Societies Rules, 1962;(g)"State" means the State of Chhattisgarh.(2)Words and expressions used herein but not defined in these Regulations shall have the same meaning as respectively assigned to them in the Act and Rules made thereunder.Chapter-II Sitting and Office Hours
