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Union of India - Section

Section 2 in The Land Ports Authority of India Rules, 2011

2. Definitions.

(1)In these rules, unless the context otherwise requires, -
(a)"Act" means the Land Ports Authority of India Act, 2010 (31 of 2010);
(b)"Member" means the member of the Authority;
(c)"annual statement of accounts" means the annual statement of accounts referred to in section 25;
(d)"annual report" means the report referred to in section 26;
(e)"section" means the section of the Act.
(2)Words and expressions used herein and not defined, but defined in the Act shall have the same meaning respectively as assigned to them in the Act.