Section 2 in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the 17th February, 1984;(b)"commissioner" means the Commissioner of Payments appointed under Section 15;(c)"company" means,-(i)the Jaora Sugar Mills Limited, Jaora a company within the meaning of the Companies Act, 1956 (No. 1 of 1956) and having its registered office at Jaora, district Ratlam in the State of Madhya Pradesh, or(ii)Seth Govindram Sugar Mills, Mahidpur Road a branch of properties of Messrs. Kaluram Govindram Bajaj Khana Jaora, district Ratlam in the State of Madhya Pradesh.(d)"custodian" means the Custodian appointed under sub-section (2) of Section 9 to take over and to carry on, the management of the undertakings, of the Company;(e)"co-operative society" means a co-operative society of the workers of the respective company employed in relation to its undertakings and of the cane growers of the respective assigned and reserved areas of the factory within the meanings of clause (j) of Section 2 and Sections 15 and 16 of the Madhya Pradesh Sugar Cane (Regulation of Supply and Purchase) Act, 1958 (No. 1 of 1959) formed and registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) with a view to secure distribution of ownership for common good of cane growers and workers and with the object of securing participation of workers in the management of the respective company, and in which the undertakings of the Company are directed to vest under sub-section (1) of Section 6;(f)"date of taking over" means the date on which the management of the Seth Govindram Sugar Mills Mahidpur Road, District Ujjain or the Jaora Sugar Mills Ltd. Jaora, District Ratlam, as the case may be, was taken over by an authorised person by virtue of the order of the Government of India in the Ministry of Industry, Department of Industrial Development No. S.O. 774(E) 18-AA/ IDRA/80, dated the 12th September, 1980 and S.O. 775(E)18-AA/IDRA/80, dated the 12th September, 1980 respectively made under sub-section (1) of Section 18-AA of the Industries (Development and Regulation) Act, 1951 (No. 65 of 1951);(g)"Government Company" means the Government Company or a co-operative society, as the case may be, in which the undertakings of the company are directed to vest under sub-section (1) of Section 6;(h)"specified date" in relation to any provision of this Act, means such date as the State Government may, by notification specify for the purposes of that provision and different dates may be specified for different provisions of this Act;(i)"owner in relation to Company" means the person to whom the concerned undertaking belongs and who is in the ultimate control over the affairs of the company with reference to the concerned undertaking;(j)words and expressions used herein and not defined but defined in the Companies Act, 1956 (No. 1 of 1956) shall have the meanings respectively, assigned to them in that Act.
