Company Law Board (Fees on Applications And Petitions) Rules, 1991

2. Definitions

In these rules, unless the context otherwise requires-

(a) "Act" means the Companies Act, 1956 (1 of 1956);

(b) "Company" includes a foreign company;

(c) "Company Law Board" means the Board of the Company Law Administration, constituted under section 10E of the Act;

(d) "Monopolies Act" means the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969);

(e) "Regional Director" means the person appointed by the Central Government, in the Department of Company Affairs, as a Regional Director;

(f) "Registrar" means the Registrar of Companies appointed under the Act;

(g) "Section" means a section of the Act;

(h) "Schedule" means the Schedule to these rules;

(i) "Security" means security as defined in clause (b) of sub-section (1) of section 22A of the Securities Contracts Act;

(j) "Securities Contracts Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956).