Section 2 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Indian Stamp Act, 1899 (No. II of 1899) as applicable to the State of Chhattisgarh.(b)"Authorised agent" means :-(i)a person holding a power of attorney authorising him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of his principal;(c)"Form" means a form appended to these rules;(d)"Registering Officer" means the registering officer appointed under the Registration Act, 1908 (No. XVI of 1908).
