Section 2 in The The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"co-operative bank" means the Sikkim State Co-operative Bank Limited, a society registered under the Sikkim Co-operative Societies Act, 1978 (Sikkim Act No. 12 of 1978);(c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act;(e)"Sikkim Bank" means the State Bank of Sikkim constituted under the State Bank of Sikkim Proclamation, 1968;(f)"State Government" means the State Government of Sikkim;(g)"United Commercial Bank" means the United Commercial Bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings)Act, 1970 (5 of 1970);(h)words and expressions used 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.
