Section 2 in The M.P. Employees' Insurance Courts Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Employees' State Insurance Act, 1948 (XXXIV of 1948);(b)"Court" means the Employees' Insurance Court constituted under Section 74;(c)"Form" means a form appended to these rules;(d)"Government" means the Government of Madhya Pradesh;(e)"Section" means section of the Act;(f)All other words and expressions used herein and not defined shall have the meanings respectively assigned to them by the Act.Constitution of Courts
