The Banning of Unregulated Deposit Schemes Rules, 2020
2. Definitions.-
(1) In these rules, unless the context otherwise requires,-
a) "Act" means the Banning of Unregulated Deposit Schemes Act, 2019 (21 of 2019);
b) "application" means an application filed by the Competent Authority under section 14 of the Act;
c) "authority" means the authority designated under section 9 of the Act;
d) "Competent Authority" means an authority appointed by the appropriate Government under section 7 of the Act; and
e) "Designated Court" means a Designated Court constituted by the appropriate Government under section 8 of the Act.
(2) The words and expressions used herein and not defined but defined in the Act shall have the meanings assigned to them in the Act.
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