Copyright Act, 1957
2. Interpretations –
In these rules, unless the context otherwise
requires, -
(a) "Act" means the Copyright Act,
1957 (14 of 1957);
(b) "Form" means a form set out in
the First Schedule;
(c) "Schedule" means a Schedule to
these rules; and
(d) "Section" means a section of the
Act.