Report No. 105

2. Interpretation.-

In this Act, unless the context otherwise requires-

(a) "prescribed" means prescribed by rules made under this Act;

(b) "Public Analysts" means a Public Analyst appointed under this Act;

(c) "specified goods" means goods to which this Act applies for the time being; and

(d) words and expressions used but not defined in this Act, but defined in the Sale of Goods Act, 1900, have the meanings respectively assigned to them in that Act.