Section 2(1) in Companies (Share Capital and Debentures) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Annexure" means the Annexure to these rules;(c)"Fees" means the fees as specified in the Companies (Registration offices and fees) Rules, 2014;(d)"Form" or "e-form" means a form set forth in Annexure to these rules which shall be used for the matter to which it relates;(e)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director;(f)"section" means the section of the Act.
