1 [2. Interpretation clause. -- In this Act, unless there is anything repugnant in the subject or context,-- (1) "Government" or "the Government" means, in relation to a State, the State Government and, in relation to a Union territory, the Central Government. 2 * * * * * (3) "prescribed" means prescribed by rules under this Act.]Open in Lexace · Ask the AI about this section
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