Section 2 in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"appointed day" means the 8th day of November, 1985 ;(b)"bank" means-(i)The State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(ii)a subsidiary bank as defined in the Sate Bank of India (subsidiary Banks) Act, 1959 (38 of 1959);(iii)a corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);[(iii-a) a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).] [Sub-Clause (iii-a) inserted by Gujarat 20 of 1986, dated 3rd September 1986](iv)any other bank, being a scheduled bank as defined in clause (a) of Section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);(c)"Commissioner" means a Commissioner of Payments appointed under Section 12;(d)"Corporation" means the Gujarat State Textile Corporation Ltd., formed and registered under the Companies Act, 1956 (1 of 1956);(e)"notification" means a notification published in the Official Gazette,(f)"owner" when used in relation to a specified textile undertaking, means any person or firm who or which is immediately before the appointed day, the immediate proprietor or lessee or occupier of the specified textile undertaking or any part thereof, and in the case of a textile company which is being wound up or the business whereof is being carried on by a liquidator or receiver includes such liquidator or receiver, and also includes any agent or manager of such owner;(g)"prescribed" means prescribed by rules made under this Act;(h)"specified date" means such date as the State Government may for the purpose of any provision of this Act, by notification, specify; and different dates may be specified for different provisions of this Act;(i)"specified textile undertaking" means a textile undertaking specified in the first schedule to this Act;(j)"textile" includes yarn or fabrics made either wholly or partly of cotton, wool, jute, synthetic and artificial (man-made) fibres;(k)"textile company" means a company specified in column (3) of the First Schedule as owning the textile undertaking specified in the corresponding entry in column (2) of that Schedule;(l)"textile undertaking" means an undertaking engaged in the manufacture of textiles and to which the provisions of the Factories Act, 1948 (63 of 1948) apply.(2)Words and expressions used but not defined in this Act and defined in the Industries (Development and Regulation) Act, 1951 (65 of 1951), shall have the meanings respectively assigned to them in that Act.(3)Words and expressions used but not defined either in this Act or in the Industries (Development and Regulation) Act, 1951 (65 of 1951), but defined in the Companies Act, 1956 (1 of 1956), shall have the meanings respectively assigned to them in the Companies Act, 1956 (1 of 1956).
