(26)"Indian company" means a company formed and registered under the Companies Act, 1956 (1 of 1956), and includes—(i)a company formed and registered under any law relating to companies formerly in force in any part of India (other than the State of Jammu and Kashmir and the Union territories specified in sub-clause (iii) of this clause) ;(ia)a corporation established by or under a Central, State or Provincial Act ;(ib)any institution, association or body which is declared by the Board to be a company under clause (17) ;(ii)in the case of the State of Jammu and Kashmir, a company formed and registered under any law for the time being in force in that State ;(iii)in the case of any of the Union territories of Dadra and Nagar Haveli, Goa†, Daman and Diu, and Pondicherry, a company formed and registered under any law for the time being in force in that Union territory :Provided that the registered or, as the case may be, principal office of the company, corporation, institution, association or body in all cases is in India ;
