Section 2 in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984
2. Definitions.
In this Act unless the context otherwise requires,—(a)" appointed day " means the day on which this Act comes into force;(b)"Commissioner " means the Commissioner of Payments appointed under section 14 ;(c)" Corporation " means the Development Corporation of Vidarbha Limited, Nagpur, a Government Company registered under the Companies Act, 1956 ;(d)" new Government company " means a Government company (including a subsidiary Government company) formed and registeredI of under the Companies Act, 1956 in which the undertaking is directed to vest under sub-section (1) of section 6;(e)" prescribed " means prescribed by rules made under this Act;(f)" proprietors " means the partnership firm, namely, the Shivraj Fine Art Litho Works, Nagpur, registered under the Indian Partnership Act, 1932, with head office at Subhash Road, Nagpur, asit existed immediately before its dissolution on the 9th January 1974 and includes the receiver or receivers appointed in Civil Suit No. 9 of 1974 in the Court of the Civil Judge, Senior Division, Nagpur ;(g)" Schedule " means the Schedule appended to this Act ;(h)" specified date " , in relation to any provision of this Act, means such date as the State Government may, by notification in the Official Gazette, specify for the purposes of that provision, and different dates may be specified for different provisions of this Act ;(i)"undertaking " means the industrial undertaking known as "Shivraj Fine Art Litho Works, Nagpur ", belonging to the proprietors.
