Section 2 in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
2. Definitions.-
In this Act,-(a)"consular officer" includes consul-general, consul, vice-consul, consular agent, pro-consul and any other person authorized to perform the duties of consul-general, consul, vice-consul or consular agent;(b)"diplomatic officer" means any ambassador, envoy, minister, charge d'affaires, or secretary of embassy or legation; and(c)"prescribed" means prescribed by rules made under this Act.(d)[ * * * * *] [Omitted by Act 02 of 1973, section 2(b)]
