Section 2 in Rajasthan Non-Trading Companies Act, 1960
2. Definition of Company.
- In this Act a "Company" means a company fanned and registered under this Act or an existing company formed and registered under any of the previous companies laws specified in clause (ii) of sub-section (1) of Section 3 of the Companies Act, 1956 (Central Act 1 of 1956) and-(i)which is confined in the scope of its objects to the State of Rajasthan, and(ii)which is a non-trading corporation within the meaning of entries 43 and 44 in List 1 of the Seventh Schedule to the Constitution of India.
