Section 2(l) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(l)'Government Institution' include a Government Company defined under Section 617 of the Indian Companies Act, 1956 (1 of 1956), a Corporation or Board owned or controlled by the State Government, a local Authority constituted under the Law and a Co-operative Society registered or deemed to have been registered under any law relating to Co-operative Societies, for the time being in force;
