Section 2 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
2. Definitions:
In this Act, unless the contextotherwise requires, ––(a)"appointedday" means the date on which this Act comes into force;(b)"Custodian" meansthe Government company appointed under section 4 totake over the management of the undertaking of each of the two companies;(c)"Governmentcompany" has the meaning assigned to it by section 617 of the CompaniesAct, 1956(1 of 1956);(d)"liquefied petroleumgas" has the same meaning as in sub–item (2) of item No.11A of theFirst Schedule to the Central Excises and Salt Act, 1944 (1 of 1944);(e)"notification"means a notification published in the Official Gazette;(f)"thetwo companies" means –(i)Parel Investments andTrading Private Limited, a company within the meaning of the Companies Act,1956 (1 of 1956), having its registered office at 53/57, Lakshmi InsuranceBuildings, Sir Phirozshah Mehta Road, Bombay–1;(ii)Domestic Gas PrivateLimited, a company within the meaning of the Companies Act, 1956 (1 of 1956),having its registered office at 3464, RashtrapathiRoad, Secunderabad.
