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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the 2nd day of August, 1976; (b) "commencement of this Act" means the 22nd day of October, 1965; (c) "Metal Corporation" means the Metal Corporation of India Limited, a company within the meaning of the Companies Act, 1956 (1 of 1956), and having its registered office at Calcutta; (d) "Mineral Concession Rules" means the Mineral Concession Rules, for the time being in force, made by the Central Government under the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957); (e) "notification" means a notification published in the Official Gazette; (f) "prescribed" means prescribed by rules made under this Act; (g) words and expressions used in this Act and not defined but defined in the Companies Act, 1956 (1 of 1956), have the meanings respectively assigned to them in that Act.    |
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