For the purposes of [this Act] Government company means any company in which not less than fifty-one per cent of the [paid-up share capital] [ Substituted by Act 65 of 1960, Section 198, for " share capital" (w.e.f. 28.12.1960).] 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 of a Government company as thus defined] [ Inserted by Act 65 of 1960, Section 198 (w.e.f. 28.12.1960).].
