Section 3 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"Commissioner" means the Commissioner of Payments appointed under section 15;(c)"Company" means Messrs, Madura Sugars Limited, Pandiarajapuram, Madurai district, being a Company within the meaning of the Companies Act, 1956 (Central Act I of 1956);(d)"existing Government company" means a Government company which is carrying on business on the appointed day;(e)"Government" means the State Government;(f)"new Government company" means a Government company formed and registered on or after the appointed day;(g)"specified date", in relation to any provision of this Act, means such date as the Government may, by notification, specify for the purposes of that provision and different dates may be specified for different provisions of this Act;(h)"undertaking" means the undertaking of the Company engaged in the manufacture or production of sugar by means of vacum pans and with the aid of mechanical power;(i)words and expressions used, but not defined in this Act and defined in the Companies Act, 1956 (Central Act I of 1956) shall have the meanings respectively assigned to them in that Act.
