Section 2 in The National Iron And Steel 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 on which this Act comes into force;(b)"Commissioner" means the Commissioner of Payments appointed under section 16;(c)"Company" means the National Iron and Steel Company Limited, being a company as defined in the Companies Act, 1956, and having its registered office at Belur, post-office Belurmath, district Howrah;(d)"date of taking over of management of the undertakings of the Company" means the 22nd day of September, 1979;(e)"existing Government company" means a Government company which is carrying on business on the appointed day;(f)"new Government company" means a Government company formed and registered on or after the appointed day;(g)"notification" means a notification published in the Official Gazette',(h)"prescribed" means prescribed by rules made under this Act;(i)"specified date" means such date as the State 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;(j)words and expressions used herein and not defined, but defined in the Companies Act, 1956, have the meanings respectively assigned to them in that Act.
