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Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993 2. Definitions In these rules, unless the context otherwise requires,- (a) "Chairman" means Chairman of the Company Law Board; (b) "Company Law Board" means the Board of Company Law Administration constituted under sub-section (1) of section 10E of the Companies Act, 1956 (1 of 1956); (c) "Company Law Service" means the Central Company Law Service constituted under rule 3 of the Central Company Law Service Rules, 1965; (d) "Judicial Member" means a Judicial Member of the Company Law Board; (e) "Member" means a Judicial Member or Technical Member and includes the Vice-Chairman and the Chairman; (f) "Technical Member" means a Technical Member of the Company Law Board; (g) "Vice-Chairman" means Vice-Chairman of the Company Law Board.     |
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