The Air Corporations (Transfer of Undertakings and Repeal) Act, 1994
2. Definitions.-
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 "Indian Airlines Limited" or "Air India Limited" formed and registered under the Companies Act, 1956 ( 1 of 1956);
(c) "corporations" means "Indian Airlines" and "Air India" established under section 3 of the Air Corporations Act, 1953 (27 of 1953), and "corporation" means either of the corporations.
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