Section 2 in The Rajasthan Advocates Welfare Fund Rules, 1988
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Rajasthan Advocates Welfare Fund Act, 1987 (Act No. 15 of 1987);(b)"Bank" means any Scheduled Bank; and(c)"Form" means a form prescribed under these rules.(2)Words and expression used, but not defined in these rules, shall have the same meaning as assigned to them in the Rajasthan Advocates Welfare Fund Act, 1987.Chapter-II Register of the Fund
