(53)"Indian company" means a company formed and registered under the Companies Act, 2013 and includes––(a)company formed and registered under any law relating to companies formerly or currently in force in any part of India; or(b)corporation established by or under a Central Act or State Act or Provincial Act; or(c)institution or association or body which is declared by the Board to be a company under clause (28), the registered or principal office of which is in India;
