Section 2 in Telangana Co-operative Spinning Mills (Regulation) Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Co-operative Societies Act' means the [Telangana] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Co-op.II) Department, dated 20.05.2016.] Co-operative Societies Act, 1964; (Act 7 of 1964).(b)'Co-operative Spinning Mills' means a Co-operative Spinning Mill registered or deemed to be registered under the [Telangana] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Co-op.II) Department, dated 20.05.2016.] Co-operative Societies Act, 1964;(Act 7 of 1964).(c)'Government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(d)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette; and the word 'notified' shall be construed accordingly;(e)'Relief Undertakings Act' means the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Relief Undertakings (Special Provisions) Act, 1971; (Act 19 of 1971).(f)'Schedule' means a Schedule appended to this Act;(g)'State Federation of Co-operative Spinning Mills' means the Telangana State Federation of Co-operative Spinning Mills registered or deemed to be registered under Co-operative Societies Act;(h)all words and expressions used in this Act and not defined but defined in the [Telangana] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Co-op.II) Department, dated 20.05.2016.] Co-operative Societies Act, 1964,(Act 7 of 1964). shall have the meanings respectively assigned to them in that Act.
