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The Dalmia Dadri Cement Ltd. (Acquisition and Transfer of Undertakings) Act, 1981 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the 23rd day of June, 1981; (b) "Cement Corporation" means the Cement Corporation of India, a company incorporated and registered under the Companies Act, 1956 (1 of 1956); (c) "Commissioner" means the Commissioner of Payments appointed under section 14; (d) "Company" means the Dalmia Dadri Cement Limited, being a company within the meaning of the Companies Act, 1956 (1 of 1956), and having its registered office at Charkhi Dadri (Haryana); (e) "notification" means a notification published in the Official Gazette; (f) "prescribed" means prescribed by rules made under this Act; (g) "specified date", in relation to any provision of this Act, means such date as the Central Government may, by notification, specify for the purposes of that provision, and different dates may be specified for different provisions of this Act; (h) 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.    |
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