Section 2 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:-(a)"Fund" means the Motor Vehicles Third Party Liability Insurance Fund.(b)"Undertaking" means the Rajasthan State Road Transport Corporation.(c)"Corporation" means Rajasthan State Road Transport Corporation established under section 3 of Road Transport Corporation Act.(d)"Financial year" means the Financial year of the Undertaking.(e)Word and expressions used but not defined in these rules shall have the meanings assigned to them in the Motor Vehicles Act and the Rules framed thereunder.
