Section 336 in The High Court of Chhattisgarh Rules, 2007
336.
In these rules made under this Part (E) of Chapter-XVIII of the Rules of the Court, unless there is anything repugnant in the subject or context,-(1)`Act' means the Copyright Act, 1957;(2)Registrar of Copyright' includes the `Deputy Registrar of Copyright' to whom any particular function of the Registrar of Copyright may be assigned in pursuance of Section 10 (2) of the Act;(3)`Board' means the `Copyright Board' constituted under Section 11 (i) of the Act;(4)`Court' means the High Court of Chhattisgarh at Bilaspur.(5)`Registrar' and `Deputy Registrar' mean, respectively, Registrar(Judicial)and the Deputy Registrar of the High Court of Chhattisgarh;(6)`Section' means a Section of the Act.
