Section 2 in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the date on which this Act comes into force;(b)"company" means the Alcock Ashdown Company Limited, being a company as defined in the Companies Act, 1956 (1 of 1956), and having its registered office in the State of Maharashtra;(c)"Court" means the High Court at Bombay;(ca)[ "notification" means a notification published in the Official Gazette; [Inserted by Act 38 of 1988, Section 2.](i)the industrial unit owned by the company and located at Bhavnagar in the State of Gujarat (hereinafter referred to as the Bhavnagar unit); and(ii)the industrial unit owned by the company and located at Bombay in the State of Maharashtra (hereinafter referred to as the Bombay unit);](cb)"undertakings of the company" means--(d)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.
