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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(f) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(f)Government Undertaking means a Company registered under the Indian Companies Act, 1956 in which the State Government hold not less than eighty per cent of paid up shares;