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) "Board" means the Board for Industrial and Financial Reconstruction, established under section 4 of the Act;

(c) "Chairman" means the Chairman of the Board appointed under section 4 of the Act;

(d) "Member" means a member of the Board appointed under section 4 of the Act.

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