Section 2 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
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" or "textile Company" means Messrs. Vijay Manufacturing Company (Private) Limited, Badnera, or, as the case may be, Messrs. Western India Spinning and Manufacturing Company Limited, Bombay, being companies as defined in the Companies Act, 1956, and having registered offices in the State of Maharashtra;(c)"Corporation" or "State Textile Corporation" means the Maharashtra State Textile Corporation Limited, Bombay, a Company incorporated and registered under the Companies Act, 1956;(d)"the Court" means the High Court of Judicature at Bombay;(e)"undertaking" means an industrial undertaking owned by the concerned textile Company;(f)words and expressions used herein and not defined, but defined in the Companies Act, 1956, shall have the meanings respectively assigned to them in that Act.
