Section 2 in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
2. Definitions.
-In this Act, unless the context otherwise requires, -(a)"appointed day" means the 17th day of October, 1971;(b)"company" means the Asian Refractories Limited, being a company as defined in the Companies Act, 1956 (1 of 1956), having its registered office in the State of West Bengal;(c)words and expressions used herein and not defined but defined in the companies Act, 1956 (1 of 1956), have the meanings respectively assigned to them in that Act.
