Section 2 in The Basumati Private Limited (Acquisition Of Undertaking) Act, 1974
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means such date as the State Government may, by notification, appoint;(b)"Commissioner" means the Commissioner of Payments appointed under section 9;(c)"company" means the Basumati Private Limited, being a company as defined in the Companies Act, 1956, having its registered office at 166, Bepin Behari Ganguli Street, Calcutta;(d)"notification", means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"scheduled bank" has the same meaning assigned to it in the Reserve Bank of India Act, 1934, and includes a Nationalised Bank;(g)"undertaking", in relation to the company, means the properties and assets of the company referred to in sub-section (1) of section 4.
