Section 2 in The Maharashtra Khadi and Village Industries Rules, 1970
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Bombay Khadi and Village Industries Act, 1960:(b)"Chief Executive Officer" means the Chief Executive Officer appointed under section 7;(c)"Committee" means a Committee constituted under section 8;(d)"Financial Adviser" means the Financial Adviser appointed under section 7;(e)"Form" means a form appended to these rules;(f)"Section" means a section of the Act;(g)[ Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.] [Added by G. N. of 25.7.1974]
