Section 2 in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
2. Definations.-
In this Act, unless the context otherwise requires,--(a)"Amirtsar Oil Works" means the undertakings of the Amritsar Sugar Mills Company which are engaged in the manufacture, production and marketing of vanaspati and refined edible oils;(b)"Amritsar Sugar Mills Company" means the Amritsar Sugar Mills Company Limited, Amritsar, a company within the meaning of the Companies Act, 1956 (1 of 1956) , and having its registered office at P.O.Rayon Mills, Chheharta, Amritsar, in the State of Punjab;(c)"appointed day" means the date of commencement of this Act;(d)"Commissioner" means the Commissioner of Payments appointed under section 14;(e)"date of taking over" means the date on which the management of the Amritsar Oil Works of the Amritsar Sugar Mills Company was taken over by the Board of Management by virtue of the Order of the Government of India in the late Ministry of Industrial Development, No.S.O.542/18AA/IDRA/74, date the 13th September, 1974, made under sub-section (1) of section 18AA of the Industries (Development and Regulation) Act, 1951( 65 of 1951);(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act;(h)"specified date", in relation to any provision of this Act, means such date as the Central Government may, by notification, specify for the purpose of that provision and different dates may be specified for different provisions of this Act;(i)"the Government company" means the Government company in which the Amritsar Oil Works are directed to vest under sub-section (1) of section 5;(j)words and expressions used herein and not defined but defined in the Companies Act, 1956 (1 of 1956), have the meanings, respectively, assigned to them in that Act.
