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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Esso (Acquisition Of Undertakings In India) Act, 1974

(b)"Esso" means Esso Eastern Inc., a foreign company within the meaning of section 591 of the Companies Act, 1956 (1 of 1956), incorporated under the laws of the State of Delaware in the United States of America, and having its principal office at 2401 South Gessner, City of Houston, State of Texas, in the United States of America;