Section 2 in The Central Warehousing Corporation Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Warehousing Corporations Act, 1962 (58 of 1962);(b)"Board" means the board of directors referred to in section 6;(c)"Chairman" means the Chairman of the Board appointed under sub-section (4) section 7;(d)"Corporation" means the Central Warehousing Corporation established under section 3;(e)"director" means a director of the Board;(f)"Executive Committee" means the Executive: Committee of the Corporation constituted under sub-section (1) of section 12;(g)"Form" means a from appended to these rules;(h)"General Fund" means the General Fund referred to in sections 15 and 17;(i)"managing director" means the managing director of the Corporation;(j)"register" means the register of shareholders referred to in rule 19;(k)"section" means a section of the Act;(l)"Warehousing Fund" means the Central Warehousing Fund referred to in sections 15 and 16.
