(1)In this Act, unless the context otherwise requires,(a)"collecting authority" means the authority as specified in sub-section (1) and sub-section (2) of section 7;(b)"Fund" means the Punjab Social Security Fund constituted under section 4;(c)"Government" means the Government of the State of Punjab in the Department of Finance;(d)"prescribed" means prescribed by rules made under this Act;(e)"Scheduled Bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934;(f)"section" means section of this Act;(g)"Social Security" means a system or mode or a measure that provides financial assistance, in cash or kind, to persons or class of persons with social, economic or physical disabilities or to a person or class of persons that the Government may by notification, specify;(h)"social service" means the service including pensions for senior citizens, widows, destitute women, physically challenged persons; health and accident insurance; scholarship for children belonging to the Scheduled Castes, Backward Classes and minorities; marriage grants to girls belonging to the Scheduled Castes, Backward Classes and minorities; and financial assistance to the unemployed youth and acid attack victims; and(i)"Trust" means the Trust established under section 6.(2)The words and expressions used in this Act, but not defined, shall have the same meaning as assigned to them in the Punjab Value Added Tax Act, 2005 (Punjab Act No. 8 of 2005), the Punjab Motor Vehicles Taxation Act, 1924 (Punjab Act No. 4 of 1924), the Punjab Electricity (Duty) Act, 2005 (Punjab Act No. 9 of 2005), the Punjab Tax on Lotteries Act, 2005 (Punjab Act No. 18 of 2005) and the Companies Act, 2013 (Central Act No. 18 of 2013).
