Section 2(1) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
(1)In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this act comes into force;(b)"Bolani Ores Limited" means the Bolani Ores Company Limited, a company formed and registered under the companies Act and having its registered office at Chartered Bank Buildings in Calcutta in the state of West Bengal;(c)"Companies Act" means the companies Act, 1956 (1 of 1956);(d)"dissolved company" means the Bolani Ores Limited dissolved by virtue of section 6;(e)"the company" means the Orissa Minerals Development Company Limited, a company formed and registered under the companies Act and having its register office at Chartered Bank Buildings, Calcutta in the State of West Bengal;(f)"Steel Authority of India: means the steel Authority of India Limited, a company formed and register under the companies Act and having its registered office at New Delhi.
