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[Cites 0, Cited by 36] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(45) in The Companies Act, 2013

(45)“Government company” means any company in which not less than fifty-one per cent. of the paid-up share capital is held by the Central Government, or by any State Government or Governments, or partly by the Central Government and partly by one or more State Governments, and includes a company which is a subsidiary company of such a Government company;