Section 3 in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972
3. Definations.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the date of commencement of this Act:(b)"company" means the Indian Copper Corporation Limited, being a company incorporated in England and having its principal place of business, in India, at Gillander House, Netaji Subhas Road, Calcutta-1;(c)"Hindustan Copper" means the Hindustan Copper Limited, being a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), and having its registered office at Khetri Nagar in the State of Rajasthan;(d)"undertaking of the company" means the undertaking of the company in India.
