Section 2(f) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(f)[ words and expressions used herein and not defined either in this Act or in the Banking Regulation Act, 1949 (10 of 1949) but defined in the Companies Act, 1956 (1 of 1956) shall have the meanings respectively assigned to them in the Companies Act, 1956 (1 of 1956).] [Inserted by Act 37 of 1994, Section 10 (w.e.f. 15.7.1994).]
