2. Definitions .-In these rules, unless there is anything repugnant in the subject or context,-
(a)"Act" means the Designs Act, 2000 (16 of 2000).(b)"Application in United Kingdom or convention country or group of countries or inter-governmental organisation" means an application made by any person in any part of United Kingdom or convention country or group of countries or inter-governmental organisation, of a design for the protection in India under the provisions of section 44 of the Act.(c)"Office" means the Patent Office referred to in section 74 of the Patent Act, 1970 (39 of 1970).(d)"Reciprocity Application" means an application in India under section 44 of the Act.(e)"Set" means a number of articles of the same general character ordinarily sold together or intended to be used together, all bearing the same design, with or without modification not sufficient to alter the character or substantially to affect the identity thereof.
