Section 2 in The Emergency Risks (Goods) Insurance Scheme
2. Definitions.
- In this scheme, unless the context otherwise requires(i)"The Act" means the Emergency Risks (Goods) Insurance Act, 1971 (No. 50 of 1971);(ii)"Government Agent" means any person employed under Section 6 to act as the agent of the Central Government for any of the purposes of the Act;(iii)"Paragraph" means a paragraph of this scheme;(iv)"Section" means a section of the Act;(v)Words and expressions not defined herein have the meanings assigned to them in the Act.
