Section 2(b) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(b)The words defined in section 2 of the Act shall have the same meaning when used in the Rules. Words and expressions used but not defined shall have the meaning assigned to them in the Code.[-] [The words 'of Criminal Procedure, (Act V of 1898)' deleted by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.]
