Section 2 in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“appointed day” means such date as the Central Government may, by notification in the Official Gazette, appoint under section 3;(b)“Company” means the Industrial Investment Bank of India Limited to be formed and registered under the Companies Act, 1956 (1 of 1956);(c)“Reconstruction Bank” means the Industrial Reconstruction Bank of India established under sub-section (1) of section 3 of the Industrial Reconstruction Bank of India Act, 1984 (62 of 1984).
