Section 2 in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the 27th day of April, 1980;(b)"Commissioner" means the Commissioner of Payments appointed under section 15;(c)"Company" means the Messrs.National Company Limited, a Company within the meaning of the Companies, Act, 1956(1 of 1956), and having its registered office at 18A-Brabourne Road, Calcutta-700001.in the State of West Bengal;(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 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(1 of 1956), shall have the meanings, respectively, assigned to them in that Act.
