Section 2(4) in The Punjab Registration of Money Lenders Act, 1938
(4)"Company" means a Company registered under any of the enactments relating to Companies for the time being in force in the United Kingdom or any of the Colonies or Dependencies thereof or in any Part A State or Part C State of incorporated by an Act of Parliament of the United Kingdom or by Royal Charter or Letters Patent and includes Life Insurance Companies to which the Indian Life Insurance Companies Act, 1912, applies.
