 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
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 Board constituted under sub-section (2) of section 12; (c) "Board" means the Board for Industrial and Financial Reconstruction established under section 4 of the Act and includes where the context so requires, a Bench exercising the jurisdiction, powers and authority of the Board; (d) "Chairman" means the Chairman of the Board; (e) "operating agency" means any public financial institution specified by the Board, by general or special order, as its agency; (f) "reference" means reference made to the Board under section 15 of the Act; (g) "Secretary" means the Secretary to the Board appointed under sub-section (1) of section 8 of the Act.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back