Section 2 in The Railway Companies (Emergency Provisions) Act, 1951
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"Companies Act" means the Indian Companies Act, 1913 (7 of 1913.);(b)"directors" means the directors appointed under section 3;(c)"notified order" means an order notified in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act;(e)"railway company" means any company registered under the Companies Act or any law repealed thereby for the purpose of making and working or making or working a railway, whether alone or in conjunction with other purposes.
