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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6) in The Gujarat Co-Operative Societies Act, 1961

(6)"company" means a company as defined in the Companies Act, 1956 (1 of 1956), and includes a Banking Company and also any board, corporation or other corporate body, constituted or established by any Central, State or Provincial Act for the purpose of the development of any industry;