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2. Definitions.- In this Act, unless the context otherwise requires,- 2[(a) "holder", in relation to a savings certificate, means- (i) a person who holds the savings certificate issued in accordance with the provisions of this Act and of any rules made thereunder at any time before the date on which the Finance Bill, 2005 receives the assent of the President; and (ii) an individual who holds the savings certificate issued in accordance with the provisions of this Act and of any rules made thereunder at any time on or after the date on which the Finance Bill, 2005 receives the assent of the President; (aa) "minor" means a person who is not deemed to have attained his majority under the Majority Act, 1875 (9 of 1875);] (b) "prescribed" means prescribed by rules made under this Act; (c) "savings certificate" means a savings certificate to which this Act applies; (d) "transfer" means a transfer inter vivos, and does not include a transfer by operation of law.    |
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