Section 2 in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the day on which this Act comes into force;(b)"Company" means the Futwah-Islampur Light Railway Company Limited being a company as defined in the Companies Act, 1956 (1 of 1956)and having its registered office at 12, Mission Row, Calcutta;(c)"notification" means a notification published in the Official Gazette;(d)"undertakings", in relation to the Company, means the Futwah-Islampur Light Railway Line and all other undertakings of that Company relating to that Railway Line;(e)wards and expressions used herein and no defined but defined in the Companies Act, 1956 shall have the meanings respectively assigned to them in that Act.
