Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964
2. Definitions
In these rules, unless the context otherwise requires,-
(a) the "Act" means the Companies Act, 1956 (1 of 1956);
1 [( aa ) "Form" means a form annexed to these rules;]
(b) " public trustee" means the public trustee appointed under section 153A of the Act.