Section 2(iii) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(iii)'Government Company' means any company incorporated under the Companies Act, 1956 (Central Act No. 1 of 1956) in which not less than fifty one percent of the paid up share capital is held by the State Government and includes a company which is subsidiary of such a Government Company:
