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Sick Industrial Companies (Special Provisions) Act, 1985 2. Definitions In these rules, unless the context otherwise requires,- (a) "Act" means the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986); (b) "Bench" means a Bench of the Appellate Authority constituted under sub-section (2) of section 12 of the Act; (c) "Appellate Authority" means the Appellate Authority for Industrial and Financial Reconstruction, constituted under section 5 of the Act, and includes, where the context so requires, a Bench exercising the jurisdiction, powers and authority of the Appellate Authority; (d) "Chairman" means the Chairman of Appellate Authority; (e) "Secretary" means the Secretary to the Appellate Authority appointed under sub-section (1) of section 8 of the Act.    |
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