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State of Bihar - Section

Section 2 in The Bihar Goshala Rules, 1953

2. Definition.

- In these Rules unless there is anything repugnant in the subject or context,-
(a)'form' means a form appended to these Rules;
(b)'section' means a Section of the Act;
(c)'the Act' means the Bihar Goshala Act, 1950; and
(d)all other words and expressions used herein but not defined shall have the meanings respectively assigned to them under the Act.