Section 2(1) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(1)In these rules unless the subject or context otherwise requires -(a)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(b)"Form" means a Form appended to these rules;(c)"Government" means the Government of Orissa;(d)"section" means section of the Act.
