- In these rules, unless there is anything repugnant in the subject or context-(a)"The Act" means the Indian Boilers Act, 1923,(b)"Section" means a section of the said Act,(c)"Regulation" means a regulation framed by the Board under Section 28 of the said Act,(d)"Rule" means a rule framed by the Government of Rajasthan under Section 29 of the said Act.(e)[ "Secretary" means the secretary to the Government of Rajasthan, Labour and Employment Department] [Substituted by Notification No. F. 1(38) L & E/76, dated 25.4.1977-Rajasthan Gazette, Part IV-C(I), dated 28.4.1977, page 88, vide G.S.R. 23.]
