(1)In these rules unless the context otherwise requires.(a)"Act" means the Copyright Act, 1957 (14 of 1957);(b)"Board" Means a Copyright Board as defined in sub-section (1) of section 11;(c)"copyright business" means the business of issuing granting licence in respect of a right or set of rights in specific acts in respect of a work or any substantial part thereof referred to in section 14 and includes the functions referred to in sub-section (3) of section 34;(d)"Form" means a Form set out in the First Schedule;(e)"Schedule" means a Schedule to these rules; and(f)"section" means a section of the Act.(2)Word and expressions used herein but not defined and defined in the Copyright Act, 1957, shall have the meanings respectively assigned to them in that Act.
