Section 2 in The Sri Lokenath Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1987.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed day" means the date on which this Act comes into force;(b)"Company" means the Sri Sri Lokenath Cotton Mills Limited being a company as defined in the Companies Act, 1956, and having its registered office at 63, Radha Bazar Street, Calcutta-700001;(c)"existing Government company" means a Government company which is carrying on business on the appointed day;(d)"notification" means a notification published in the Official Gazette;(e)words and expressions used herein and not defined, but defined in the Companies Act, 1956, shall have the meanings respectively assigned to them in that Act.
