Section 2 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)"Act" means the Tamil Nadu Special Economic Zones (Special Provisions) Act, 2005 (Tamil Nadu Act 18 of 2005);(b)"Central Rules, 2006" means the Special Economic Zones Rules, 2006 made under Section 55 of the Special Economic Zones Act, 2005 (Central Act 28 of 2005);(c)"Government" means the "Government of Tamil Nadu";(d)"Form" means the Form appended to these rules.(2)All other words and expressions used and not defined in these rules shall have the meanings respectively assigned to them in the Act or the Special Economic Zones Act, 2005 (Central Act 28 of 2005).
