Section 2 in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the 25th day of October, 1980;(b)"Commissioner" means the commissioner of Payments appointed under section 13;(c)"Company" means the Bird and Company Limited, being a company as defined in the Companies, Act, 1956(1 of 1956), and having its registered office at Chartered Bank Buildings, Calcutta-700001, in the State of West Bengal;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"Share" means a share, whether equity or preference, held by the Company in the capital of a specified company and includes any such share pledged by the Company with any bank or any other creditor;(g)"specified company" means a company specified in Schedule I;(h)"specified date", means such date as the Central Government may, for the purpose of any of the provisions of this Act, by notification, specify, and different dates may specified for different provisions of this Act.(i)words and expressions under herein and not defined, but defined in the Companies Act, 1956(1 of 1956), shall have the meanings, respectively, assigned to them in that Act.
