Section 2 in The Punjab Non-Trading Companies Rules, 1963
2. Definitions.
- In these rules, unless the context requires otherwise, -(a)"Act" means the Punjab Non-Trading Companies Act, 1960 (Act No. 25 of 1960).(b)"Annexure" means an annexure to these rules;(c)"company" means a company as defined in section 2 of the Act;(d)"principal Act" means the Companies Act, 1956 (Central Act 1 of 1956);(e)"Registrar" means the person appointed by the State Government under clause (d) of the proviso to sub-section (1) of section 3 of the Act.
