Section 2 in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976
2. Definitions.
- In this Act, unless the context otherWise requires,-(a)"Administrator" means the Administrator of the Society,(b)"appointed day" means the date on which this Act comes into force,(c)"Company" means the Pharmaceutical Corporation (Indian Medicines) Kerala Ltd, being a Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956) and having its registered office at Trichur in the State of Kerala,(d)"Society" means the S K V A Co-operative Pharmacy and Stores, a co-operative society deemed to be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969) and having its registered office at Trichur;(e)"prescribed" means prescribed by rules made under this Act;(f)"share" means a share in the capital of the Society.
