Section 2 in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of commencement of the Act;(b)"Commissioner" means the commissioner of Payment appointed under section 15;(c)"Company means the Bengal Immunity Company Limited being a company as defined in the Companies Act, 1956 (1 of 1956) and have its registered office at 153, Lenin saranee, Calcutta-700013;(d)"existing 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 be specified for different provisions of this Act;(i)words and expressions used herein and not defined in the Companies Act, 1956(1 of 1956), have the meanings, respectively assigned to them in that Act.
