Section 2 in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"Aluminium undertaking" in relation to the Company, means the undertaking of the Company located at Jaykay Nagar, near Asansol (West Bengal), being the industrial undertaking referred to in the order of the Government of India in the Ministry of Industry (Department of Industrial Development) No.S.O.293 (E) /18AA/IDRA/78, dated the 1st day of May, 1978;(b)"appointed day" means the date of commencement of this Act,(c)"Bharat Aluminium Company" means the Bharat Aluminium Company Limited, a Government company with the meaning of the Companies Act, 1956, and having its registered office at New Delhi;(d)"Commissioner" means the commissioner of Payments appointed under section 14;(e)"Company" means the Aluminium corporation of India Limited, being a company within the meaning of the Companies, Act, 1956, and having its registered office at 7, Council Houses Street, Calcutta;(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act;(h)"specified date", in relation to any provisions of this Act, means such date as the Central Government may, by notification, specify for the purposes of that provision 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, shall have the meanings, respectively, assigned provisions of this Act.
