The Emblems and Names (Prevention of Improper Use) Rules, 1982

2. Definitions.-

In these rules. unless the context otherwise requires,-

(a) "Act" means the Emblems and Names (Prevention of Improper Use) Act, 1950 (12 of 1950);

(b) "Committee" means the Committee appointed by the Central Government under rule 4;

(c) "designated officer" means an officer designated by the Central Government under rule 3;

(d) "Schedule" means Schedule to the Act.

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