Section 2 in The Technicians' Studio Private Limited Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of publication of the notification issued under section 3;(b)"Company" means the Technicians' Studio Private Limited at 4, Baburam Ghosh Road, Calcutta-40, together with the movable properties, cash balances, reserve funds, cinema-mat hineries, cameras, projectors, sound-recording machines, stones and any other property which may be in the ownership, possession, custody or control of the Company immediately before the commencement of this Act and also includes the lease-hold interest or for that matter the tenancy right of the Company in the premises ;(c)"notification" means a notification published in the Official Gazette;(d)"premises" means the land and buildings with fittings, fixtures and appurtenances thereto at 4, Baburam Ghosh Road, Calcutta-40 on which the studio of the Company is situated;(e)"prescribed" means prescribed by rules made under this Act.
