Section 2 in Rajasthan Right to Information Rules, 2001
2. Definition.
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Rajasthan Right to Information Act, 2000 (Rajasthan Act No. 13 of 2000):(b)'Form' means the 'Form' appended to the these rules: and(c)'Section' means a section of the Act.(2)Words and expressions used but not defined in these rules shall have the meaning as assigned to them in the Act.
