Section 2 in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
2.
In these rules unless the context otherwise requires -(a)"Code" shall mean the Code of Criminal Procedure, 1898;(b)"Section" means a section of the Code;(c)"witness" includes complainant;(d)all other words and expressions used but not herein defined shall have respectively the meanings assigned to them in the Code.
