Section 2 in The Darjeeling Ropeway Company Limited (Acquisition Of Undertaking) Act, 1976
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means such date as the State Government may, by notification, appoint;(b)"company" means the Darjeeling Ropeway Company Limited, being a company as defined in the Companies Act, 1956, having its registered office at 10, Clive Row, Calcutta-1;(c)"notification" means a notification published in the Official Gazette;(d)"undertaking", in relation to the company, means the properties and assets of the company referred to in sub-section (1) of section 4.
