Section 2 in Caltex [Acquisition of Shares of Caltex Oil Refining (India) Limited And of the Undertakings in India of Caltex (India) Limited] Act, 1977
2. Definitions.-
In this Act, unless the context otherwise requires,--(a)"appointed day" means the 30th day of December, 1976;(b)"Caltex (India)" means the Caltex (India) Limited, a foreign company within the meaning of section 591 of the Companies Act, 1956 (1 of 1956.), incorporated in Bahamas Islands and having its registered office in the City of Nassau in the Island of New Providence;(c)"Caltex Oil Refining" means the Caltex Oil Refining (India) Limited, being a company as defined in the Companies Act, 1956 (1 of 1956.), and having its registered office at Shoorji Vallabhdass Marg, Bombay ;(d)"Caltex Petroleum" means the Caltex Petroleum Corporation, a company incorporated in the State of Delaware in the United States of America and having its principal business office at 380, Madison Avenue, New York, United States of America;(e)"Government company" means a company as defined in section 617 of the Companies Act, 1956 (1 of 1956.);(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act.
