582. Meaning of "unregistered company".-For the purposes of this Part, the expression "unregistered company"-
(a)shall not include-(i)a railway company incorporated by any Act of Parliament or other Indian law or any Act of Parliament of the United Kingdom;(ii)a company registered under this Act; or(iii)a company registered under any previous companies law and not being a company the registered office whereof was in Burma, Aden or Pakistan immediately before the separation of that country from India [* * *]; and(b)save as aforesaid, shall include any partnership, association or company consisting of more than seven members [at the time when the petition for winding up the partnership, association or company, as the case may be, is presented before the [Tribunal] [ Inserted by Act 65 of 1960, Section 192 (w.e.f. 28.12.1960).].]
