Section 2(c) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(c)"public undertaking" means a Government company within the meaning of Section 617 of the Companies Act, 1956 (No. 1 of 1956), and includes a Corporation or other statutory body, by whatever name called, in each case owned or controlled by the State Government.
