Section 2 in The Iron And Steel Companies Amalgamation Act, 1952
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the 1st day of January, 1953;(b)"the dissolved company" means the Steel Corporation of Bengal, Limited, formed and registered under the Indian Companies Act, 1913 (7 of 1913);(c)"the Iron and Steel Company" means the Indian Iron and Steel Company, Limited, formed and registered under the Indian Companies Act, 1913 (7 of 1913);(d)"prescribed" means prescribed by rules made under this Act.
