Section 2 in The Oil And Natural Gas Commission (Transfer Of Undertaking And Repeal) Act,1993
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"appointed day" means such date1* as the Central Government may, by notification in the Official Gazette, appoint under section 3;(b)"Corporation" means the Oil and Natural Gas Corporation Limited, a company registered under the Companies Act, 1956 (1 of 1956);(c)"Commission" means the Oil and Natural Gas Commission established under sub-section (1) of section 3 of the Oil and Natural Gas Commission Act, 1959 (43 of 1959);(d)"prescribed" means prescribed by rules made under this Act.
