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Union of India - Section

Section 2 in The Workmen's Compensation Rules, 1924

2. Definitions .-In these rules, unless there is anything repugnant in the subject or context,-

(a)"Act" means the Workmen's Compensation Act, 1923 (8 of 1923);
(b)"Form" means a form appended to these rules;
(c)"section" means a section of the Act.