Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 2 in Bihar Control of Crimes Rules, 1978

2. Definition.

- In these rules-
(a)"the Code" means the Code of Criminal Procedure, 1973;
(b)"the ordinance" means the Bihar Control of Crimes Ordinance, 1978 and reference to sections shall be construed as references to section of the Ordinance;
(c)"Schedule" means the Schedule to these rules, and reference to Forms shall be construed as references to Forms set out in the Schedule.