Section 2 in The Delhi Commission for Women Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires:(a)'Capital' means the National Capital Territory of Delhi;(b)'Commission' means the Delhi Commission for Women constituted under section 3;(c)'Government' means the Government of the National Capital Territory of Delhi;(d)'Member' means a Member of the Commission and includes the Member, Secretary;(e)'National Commission' means the National Commission for Women constituted under section 3 of the National Commission for women Act, 1990 (Central Act, 20 of 1990)(f)'Prescribed' means prescribed by rules made under this Act;
