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 (VII of 1913).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.