Section 2 in Textile Undertakings (Taking Over of Management) Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"Custodian" means the person appointed under section 4 to take over the management of the undertakings;(c)"notification" means a notification published in the Official Gazette;(d)"textile undertaking" or "the textile undertaking" means an undertaking specified in the second column of the First Schedule;(e)"textile company" means a company (being a company as defined in the Companies Act, 1956(1 of 1956)) specified in the third column of the First Schedule, as owning the undertaking specified in the corresponding entry in the second column of that Schedule;(f)words and expressions used herein and not defined but defined in the Companies Act, 1956(1 of 1956), shall have the meanings respectively assigned to them in that Act.
