Section 2 in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
2. Definitions.-
In this Act, unless the context otherwise requires,--(a)"appointed day" means the day on which this Act comes into force;(b)"Commissioner" means the Commissioner of Payments appointed under section 14;(c)"Company" means the Assam Sillimanite Limited, being a company as defined in the Companies Act, 1956 and having its registered office at Gauhati in the State of Assam;(d)"Refractory Plant" means the refractory manufacturing plant, owned by the Company, situated near Ramgarh in the State of Bihar;(e)"specified date" means such date as the Central Government may, by notification in the Official Gazette, specify in relation to any provision of this Act and different dates may be specified in relation to different provisions of this Act;(f)words and expressions used herein and not defined but defined in the Companies Act, 1956 have the meanings respectively assigned to them in that Act.
