Section 2 in The Esso (Acquisition Of Undertakings In India) Act, 1974
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the date of commencement of this Act;(b)"Esso" means Esso Eastern Inc., a foreign company within the meaning of section 591 of the Companies Act, 1956 (1 of 1956), incorporated under the laws of the State of Delaware in the United States of America, and having its principal office at 2401 South Gessner, City of Houston, State of Texas, in the United States of America;(c)"Esso Standard" means Esso Standard Refining Company of India Limited, being a company as defined in the Companies Act, 1956 (1 of 1956), and having its registered office at Administration Building, Mahul, Bombay 400 074;(d)"Government company" means a company as defined in section 617 of the Companies Act, 1956 (1 of 1956);(e)"Lube India" means Lube India Limited, being a company as defined in the Companies Act, 1956 (1 of 1956), and having its registered office at Administration Building, Corridor Road, Mahul, Bombay 400 074;(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act.
