Section 2 in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires-(a)'appointed day' means the 17th day of December, 1981 being the day on which the -Nagaland Forest Products Limited (Acquisition of Shares) Ordinance, 1981 came into force ;(b)'Commissioner' means the Commissioner of Payments appointed under Section 6.(c)'company' 'means Nagaland Forest Products Ltd', being a Company within the meaning of the Companies Act, 1956 (1 of 1956) and having its registered office at Tijit in the State of Nagaland ;(d)'notification' means a notification published in the official Gazette ;(e)'shareholder' means-(i) a person who immediately before the appointed day was registered by the Company as the holder of any share and includes his legal representatives, or (ii) a person who, before the appointed day had lodged with the Company a proper instrument of transfer of any share in the form prescribed under Section 108 of the Companies Act, 1956 (1 of 1956) and executed in accordance with the provisions of that section, or (iii) a person who claims under a proper instrument of transfer of any share in the form prescribed under Section 108 of the Companies Act, 1956 (1 of 1956), and delivers such instruments to the Commissioner, duly executed, on or before such date as the State Government may, by notification, specify in this behalf; "(f)'specified date' means such date as the State Government may, for the purpose of any provision of this Act, by notification, specify and different dates may be specified for different provisions of this Act;(g)words and expressions used herein and not defined but defined in the Companies Act, 1956 (1 of 1956) have the meanings respectively assigned to them in that Act.
