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) "Appellate Authority" means the Appellate Authority for Industrial and Financial Reconstruction;

(c) "Chairman" means the Chairman of the Appellate Authority;

(d) "Secretary" means the Secretary of the Appellate Authority.

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