Section 2(1)(i) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

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

State of Gujarat - Subsection

Section 2(1)(i) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(i)"public undertaking" means-

(i)any company as defined in Section 3 of the Companies Act, 1956 (1 of 1956) in which not less than fifty-one per cent, of the paid up share capital is held by the State Government or any company which is a subsidiary (within the meaning of that Act) of the first mentioned company,

(ii)any corporation (not being a company as defined in Section 3 of the Companies Act, 1956 (1 of 1956) or local authority) established by or under a Central Act or a State Act and owned or controlled by the State Government,

(iii)such class of local authorities as the State Government may by notification in the Official Gazette, specify;

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State of Gujarat - Subsection

Section 2(1)(i) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992