Section 2 in Fugitive Economic Offenders (Receipt and Management of Confiscated Properties) Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Administrator" means an officer appointed by the Central Government under sub-section (1) of section 15 of the Ordinance;(b)"Form" means forms appended to these rules;(c)"Ordinance" means the Fugitive Economic Offenders Ordinance, 2018 (1 of 2018);
