Section 2 in The U.P. Habitual Offenders' Restriction Rules, 1957
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Uttar Pradesh Habitual Offenders' Restriction Act, 1952;(b)"Inspector-General" means the Inspector-General of Prisons, Uttar Pradesh;(c)"Form" means a form appended to these rules;(d)"Government" means the Government of Uttar Pradesh;(e)"Restricted person" means a person against whom an order of restriction has been made;(f)"Section" means a section of the Act;(g)"Settler" means a person, confined in a settlement under the provisions of the Act.
