Section 2 in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires.-(a)"appointed day" means the 28th day of January, 1984;(b)"Commissioner" means the Commissioner of Payments appointed under Section 14;(c)"Company" means the Ganesh Flour Mills Company Limited, Delhi, a company within the meaning of the Companies Act, 1956, and having its registered office at Subzi Mandhi, Delhi;(d)"date of taking over" means the date on which the management of the Ganesh Flour Mills of the 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. 695(e)/18AA/IDRA/72, dated the 3rd November, 1972 made under sub-section (1) of section 18AA of the Industries (Development and Regulation) Act, 1951;(e)"Ganesh Flour Mills" means-(i)the Delhi Vanaspati Factory, Delhi;(ii)the Hindustan Breakfast Food Manufacturing Factory, New Delhi, including the Ganesh Electrical Factory, New Delhi which is interlinked with it by reason of its location, common services and infrastructure;(iii)the Kanpur Vanaspati Factory, Kanpur; and(iv)the Solvent Extraction Plant; Bombay;(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 provisions and different dates may be specified for different provisions of this Act;(i)"the Government company" means the Government company in which the Ganesh Flour Mills are directed to vest under sub-section (1) of section 5;(j)words and expressions used herein and not defined out defined in the Companies Act, 1956, have the meanings, respectively, assigned to them in that Act.
