2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the 27th day of April, 1980;

(b) "Commissioner" means the Commissioner of Payments appointed under section 15;

(c) "Company" means Messrs. National Company Limited, a company within the meaning of the Companies Act, 1956 (1 of 1956), and having its registered office at 18A-Brabourne Road, Calcutta-700001, in the State of West Bengal;

(d) "existing Government company" means a Government company which is carrying on business on the appointed day;

(e) "new Government company" means a Government company formed and registered on or after the appointed day;

(f) "notification" means a notification published in the Official Gazette;

(g) "prescribed" means prescribed by rules made under this Act;

(h) "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;

(i) words and expressions used herein and not defined but defined in the Companies Act, 1956 (1 of 1956), have the meanings respectively assigned to them in that Act.