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Union of India - Section

Section 9 in The Companies Act, 1956

(9)[ "branch office" in relation to a company means-
(a)any establishment described as a branch by the company; or
(b)any establishment carrying on either the same or substantially the same activity as that carried on by the head office of the company; or
(c)any establishment engaged in any production, processing or manufacture, but does not include any establishment specified in any order made by the Central Government under section 8;]