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State of Punjab - Section

Section 2 in The Punjab Gram Nyayalayas Rules, 2010

2. Definition.

- In these rules, unless the context otherwise requires. -
(a)"Act" means the Gram Nayayalayas Act, 2008 (No. 4 of 2009).
(b)"Rules" means the rules made under the Act.
(c)"Nyayadhikari" means the Presiding Officer of Gram Nyayalayas.
(d)Words and expressions used in these rules and not defined herein but defined in the Act shall have the same meaning assigned to them in the Act.