Section 2 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
2. Definitions.
(1)In these regulations unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Maritime Board Act, 1995 (Tamil Nadu Act 4 of 1996);(b)"clear days" means excluding both the date on which the notice is served and the date of the meeting;(c)"resolution" means a proposal made to evoke action on the part of the Board and it includes an amendment to any regulation;(d)"section" means a section of the Act.(2)The words and expressions used, but not defined in these regulations shall have the meaning assigned to them in the Act.
