Section 2(i) in Bihar Integrated Check-Post Authority Act, 2011
(i)Words and expressions used and not defined in this Act but defined in the Bihar Value Added Tax Act, 2005, Central Sales Tax Act, Bihar Entry Tax Act, Bihar Excise Act, Bihar Motor Vehicle Rules, Indian Forest Act, 1927, Wild Life (Protection) Act, 1972 and such other Acts that pertain to Forest Conservation and Protection, Bihar Mines and Minerals (Development and Regulation) Act, 1957, Bihar (Minerals Prevention of Illegal Mining, Transportation and Storage) Rules, 2003, Bihar Minor Mineral Concession Rule, 1972, Income Tax Act, 1961, Companies Act,1956 or the Rules framed thereunder shall have the meanings respectively assigned to them under those Acts.
