Section 2 in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"appointed day" means the date of commencement of this Act;(b)"bank" means-(i)the State Bank of India constituted under the State Bank of India Act, 1955.(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959.(iii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.(iv)any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934;(c)"Commissioner" means the Commissioner of Payment appointed under section 14;(d)"Corporation" means the Maharashtra State Textile Corporation, a Government company registered under the Companies Act, 1956;(e)"Institution" means-(i)The General Insurance Corporation formed under section 9 of the General Insurance Business (Nationalisation) Act, 1972,(ii)The Industrial Credit and Investment Corporation of India, a Company being an existing Company as defined in clause (ii) of section 3 of the Companies Act, 1956.(iii)The industrial Development Bank of India established section 3 of the Industrial Development Bank of India Act, 1964.(iv)The Industrial Finance Corporation of India established under section 3 of the Industrial Finance Corporation of India Act, 1948.(v)The Industrial Re-construction Bank of India established under section 3 of the Industrial Re-construction Bank of India Act, 1984.(vi)The Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956.(vii)The Maharashtra State Finance Corporation established under section 3 of the State Financial Corporation Act, 1951.(viii)The State Industrial and Investment Corporation of Maharashtra, a Company registered under the Companies Act, 1956, or(ix)The Unit Trust of India established under section 3 of the Unit Trust of India Act, 1963;(f)"new Government company" means a Government company (including a subsidiary Government company) formed and registered under the Companies Act, 1956, in which the undertaking is directed to vest under sub-section (1) of section 6;(g)"prescribed" means prescribed by rules made under this Act;(h)"proprietors" means the Central India Spinning, Weaving and Manufacturing Company Limited, an existing company as defined in clause (ii) of sub-section (1) of section 3 of the Companies Act, 1956 with registered office at Army and Navy Building, 148, Mahatma Gandhi Road, Fort, Bombay 400 023 and includes the liquidator appointed in petition No. 183 of 1986 in the Bombay High Court;(i)"Schedule" means the Schedule appended to this Act;(j)"specified date", in relation to a provision of this Act, means such date as the State Government may, by notification in the Official Gazette, specify for the purposes of that provision, and different dates may be specified for different provisions of this Act;(k)"undertaking" means the industrial undertaking known as "the Central India Spinning, Weaving and Manufacturing Company Limited, 'the Empress Mills', Nagpur",(l)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.
