Section 2 in The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“appointed day” means such date as the Central Government may, by notification, appoint under section 3;(b)“Company” means the Industrial Development Bank of India Limited to be formed and registered under the Companies Act, 1956 (1 of 1956);(c)“Development Bank” means the Industrial Development Bank of India established under sub-section (1) of section 3 of the Industrial Development Bank of India Act, 1964 (18 of 1964);(d)“notification” means a notification published in the Official Gazette;(e)“Reserve Bank” means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934).
