LexSection 2 — Definitions.
The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997
In this Act, unless the context otherwise requires-- (a) "appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint under section 3; (b) "Company" means the Industrial Investment Bank of India Limited to be formed and registered under the Companies Act, 1956 (1 of 1956); (c) "Reconstruction Bank" means the Industrial Reconstruction Bank of India established under sub-section (1) of section 3 of the Industrial Reconstruction Bank of India Act, 1984 (62 of 1984).Open in Lexace · Ask the AI about this section