Section 2 in The Punjab Infrastructure Development Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Punjab Infrastructure Development Board established under section 3;(b)"Collecting Authorities" means the collecting authorities to be prescribed by rules made under this Act;(c)"Fund" means the Punjab Infrastructure Development Fund constituted under section 5;(d)"Government" means the Government of Punjab in the Department of Finance;(e)"prescribed" means prescribed by rules made under this Act;(f)"regulations" means regulations made by the Board under this Act;(g)"Schedule" means the Schedule appended to this Act; and(h)"Section" means section of this Act.
