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2. Definitions.-

In this Act,-

(a) "company" means a company as defined in section 2 of the companies Act, and includes a company deemed to be incorporated and registered under that Act by virtue of section 2B thereof;

(b) "the Companies Act" means the Indian Companies Act, 1913 (7 of 1913).



Companies (Donations to National Funds) Act, 1951 Back




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