Section 2 in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context -(a)"Act" means the Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1971 (Bihar Act XVII of 1977);(b)"Inspector" means an inspector appointed under Section 7 of the Act;(c)"Section" means a Section of the Act.
