Section 2 in Andhra Pradesh Chit Funds Rules, 2008
2. Definitions:
- In these rules, unless the context otherwise requires,(a)"Act" means the Chit Funds Act, 1982 (Central Act 40 of 1982);(b)"Appendix" means Appendix I or as the case may be, Appendix II to these rules;(c)"Authorized agent" means a person duly authorized by a power-of-attorney executed and registered under the provisions of Registration Act, 1908 (Central Act XVI of 1908) or a person authorized by a letter of authorization specified in Form XX by the person concerned;(d)"Form" means a Form in Appendix I to these Rules;(e)"Section" means a section of the Act;Words and expressions used in these Rules but not defined herein shall have the same meanings respectively assigned to them in the Act.
