Section 2 in Braithwaite And Company (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1976
2. Definitions.-
In this Act, unless the context otherwise requires,-(i)"appointed day" means the 1st day of April, 1975(1 of 1956);(ii)"Company" means the Braithwaite and Company (India) Limited, being a company as defined in the Companies Act, 1956, and having its registered office at 5, Hide Road, Calcutta-700043;(iii)"Commissioner" means the Commissioner of Payments appointed under section 14;(iv)"Ordinance" means the Braithwaite and Company (India) Limited (Acquisition and Transfer of Undertakings) Ordinance, 1976 (7 of 1976);(v)"notification" means a notification published in the Official Gazette;(vi)"prescribed" means prescribed by rules made under this Act;(vii)"specified date" means such date as the Central Government may, for the purposes of any provision of this Act, by notification, specify and different dates may be specified for different provisions of this Act;(viii)words and expressions used herein and not defined but defined in the Companies Act, 1956 (1 of 1956), shall have the meanings, respectively, assigned to them in that Act.
