In this Act, unless the context otherwise requires,-- (a) "Board" means the Technology Development Board constituted under sub-section (1) of section 3; (b) "Chairperson" means the Chairperson of the Board; (c) "Fund" means the Fund for Technology Development and Application constituted under sub-section (1) of section 9; (d) "member" means a member of the Board and includes the Chairperson; (e) "prescribed" means prescribed by rules made under this Act; (f) "Secretary' means the Secretary of the Board appointed under sub-section (1) of section 4; (g) words and expressions used herein and not defined but defined in the Research and Development Cess Act, 1986 (32 of 1986), shall have the meanings respectively assigned to them in that Act.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.