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Union of India - Section

Section 2 in Companies Regulations, 1956

2. Definitions

- In these regulations :- (a) "Act" means the Companies Act, 1956 (1 of 1956).
(b)"Annexure" means an Annexure to these Regulations.
(c)"Section" means a section of the Companies Act, 1956.
(d)"Regional Director" means the person appointed by the Central Government in the Ministry of Company Affairs as a Regional Director for the respective regions as under: -
(i) Regional Director Region North Region Directorate Headquarter at Noida, (GautamBudh Nagar) Jurisdiction States of Jammu and Kashmir, Punjab, HimachalPradesh, Haryana, National Cpital Territory of Delhi, Rajasthan,Uttar Pradesh, Uttarachal and Union Territory of Chandigarh
(ii) Regional Director Southern Region Director Headquarter at Chennai States of Andhra Pradesh, Krnataka, Tamil Nadu, Kerala andUnion Territory of Lakshadweep and Pondicherry
(iii) Regional Director Eastern Region Director Headquarter at Kolkata States of Bihar, Jharkhand, Orrisa, West Bengal, Assam,Arunachal Pradesh, Nagaland, Meghalaya, Mzoram, Manipur, Tripuraand Union Territory of Andaman and Nicobar Island
(iv) Regional Director Western Region Directorate Headquarter at Mumbai States of Maharashtra, Madhya Pradesh, Chhatisgarh, Gujarat,Goa and Union Territory of Dadra and Nagar Haveli and Daman andDiu.