Section 2 in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994
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 "Indian Airlines Limited" or "Air India Limited" formed and registered under the Companies Act, 1956 (1 of 1956);(c)"corporations" means "Indian Airlines" and" Air-India" established under section 3 of the Air Corporations Act, 1953 (27 of 1953) and "corporation" means either of the corporations.
