Section 2 in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of commencement of this Act,(b)"Commissioner" means the commissioner of Payments appointed under section 16;(c)"Company" means the Bengal Chemical and Pharmaceutical Works Limited, being a company as defined in the Companies, Act, 1956(1 of 1956), and having its registered office at 6, Ganesh Chunder Avenue, Calcutta-700 013;(d)"existing Government company" means a Government company which is carrying on business on the appointed day.(e)"new Government company" means a Government company formed and registered on or after the appointed day;(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act;(h)"specified date", means such date as the Central Government may, for the purpose of any of the provisions of this Act, by notification, specify, and different dates may specified for different provisions of this Act.(I)words and expressions under herein and not defined, but defined in the Companies Act, 1956(1 of 1956), shall have the meanings, respectively, assigned to them in that Act.
