Section 2(b) in The Companies (Second Amendment) Act, 2002
(b)after clause (19A), the following clauses shall be inserted, namely:-' (19AA)" industrial company" means a company which owns one or more industrial undertakings;(19AB) " industrial undertaking" means any undertaking, pertaining to any industry carried on in one or more factories or units by any company, as defined in clause (aa) of section 3 of the Industries include a small- scale industrial undertaking as defined in clause (j) of that section;'; (Development and Regulation) Act, 1951 (65 of 1951 ) bu does not
