Section 2 in U.P. State Industrial Development Corporation Limited (Transfer of Assets and Liabilities) Act, 2018
2. Definition.
- In this Act, unless the context otherwise requires,-(i)"appointed date" means the date of commencement of this Act;(ii)"Authority" means the Uttar Pradesh State Industrial Development Authority constituted by the State Government;(iii)"Corporation" means the Uttar Pradesh Industrial Development Corporation Limited which is a wholly State Government owned Company registered under the Companies Act, 1956;(iv)"Government notification" means Notification No. 141/77-4-2001-267 Bha/97 TC-1, dated September 5, 2001, issued under the provisions of the Uttar Pradesh State Industrial Area Development Act, 1976 by the State Government to constitute the Uttar Pradesh State Industrial Development Authority;(v)"Schedule" means the Schedule to the Government notification.
