Section 2(10) in Andhra Pradesh Economic Development Board Act, 2018
(10)"Investor" means any person including an Individual, a company registered under the Companies Act, 1956 (Act No.l of 1956), or the Companies Act, 2013 (Act No. 18 of 2013), Trusts registered under the Indian Trusts Act, 1882 (Act No.2 of 1882), Society registered under the Societies Registration Act, 1860 (Act No.21 of 1860), or partnership firms registered under the Indian Partnership Act, 1932 (Act No.9 of 1932), limited liability Partnership registered under the limited liability Partnership Act, 2008 (Act No.6 of 2009), and shall include any other body corporate including those from outside India qualified to invest in India under relevant laws for the time being inforce or under the relevant policies of the Government of India or the State Government as may be applicable at the time of such investment;
