Section 2 in The Burmah Shell (Acquisition Of Undertakings In India) Act, 1976
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the date of commencement of this Act;(b)"Burmah Shell" means the Burmah Shell Oil Storage and Distributing Company of India Limited, a foreign company within the meaning of section 591 of the Companies Act, 1956, (1 of 1956.) incorporated in England in 1928 and having its registered office at Burmah House, Pipers Way, Swindon, Wiltshire, England;(c)"Government company" means a Government company as defined in section 617 of the Companies Act, 1956; (1 of 1956.)(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act.
