Section 2 in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Unlawful Activities (Prevention) Act, 1967 (37 of 1967);(b)"Code" means the Code of Criminal Procedure, 1973 (2 of 1974);(c)"Face value" means the arithmetic computation of value printed on the seized counterfeit notes;(d)"section" means section of the Act.(2)Words and expressions used herein and not defined in these rules, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
