Section 2 in The Punjab Shops and Commercial Establishments Rules, 1958
2. Definitions.
- In these rules, unles there is anything repugnant in the subject or context, -(a)"Act" means the Punjab Shops and Commercial Establishments Act, 1958;(b)"Chief Inspector" means the Chief Inspector of Shops and Commercial Establishments, Punjab;(c)"Form" means a form appended to these rules;(d)"Inspector" means an inspecting officer appointed under section 19 of the Act.
