Section 2 in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the 8th day of November, 1976;(b)"Company" means the Calcutta Tramways Company Limited;[(bb) "new company" means the Government company, formed andregistered under the Companies Act, 1956, in pursuance of the provisions of section 5A;][(bbb) "notification" means a notification published in the Official Gazette;](c)"prescribed" means prescribed by rules made under this Act.
