Section 2 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
2. Definitions.-
(1)In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this act comes into force;(b)"Bolani Ores Limited" means the Bolani Ores Company Limited, a company formed and registered under the companies Act and having its registered office at Chartered Bank Buildings in Calcutta in the state of West Bengal;(c)"Companies Act" means the companies Act, 1956 (1 of 1956);(d)"dissolved company" means the Bolani Ores Limited dissolved by virtue of section 6;(e)"the company" means the Orissa Minerals Development Company Limited, a company formed and registered under the companies Act and having its register office at Chartered Bank Buildings, Calcutta in the State of West Bengal;(f)"Steel Authority of India: means the steel Authority of India Limited, a company formed and register under the companies Act and having its registered office at New Delhi.(2)Save as provided in section 14, the words and expressions used herein and not defined but defined in the Companies Act have the meanings respectively assigned to them in that Act.
