Section 2 in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
2.
In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011;(b)"Form" means a form appended to these rules;(c)The words and expressions used in these rules and not defined but defined in the Act, shall have the same meanings as defined in the Act.
