Section 2 in The Hooghly Docking and Engineering Company Limited (Acquisition and Transfer of Undertakings) Act, 1984
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of commencement of this Act;(b)"Commissioner" means the Commissioner of Payments appointed under section 15;(c)"Company" means the Hooghly Docking and Engineering Company Limited, being a company as defined in the Companies, Act, 1956 (1 of 1956), and having its registered office at 12, Mission Row, Calcutta-700001;(d)"existing Government company" means a Government company which is carrying on business on the appointed day;(e)"new Government company" means a Government company formed and registered on or after the appointed day;(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 provision of this Act, means such date as the Central Government may, by notification, specify for the purposes of that provision and different dates may be specified for different provisions of this Act.(i)words and expressions used 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.
