Section 2(d) in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006
(d)"establishment in public sector" means any industry, trade, business or occupation owned, controlled or managed by, -(i)the State Government; and(ii)Government Company as defined in Section 617 of the Companies Act, 1956, in which not less than fifty-one per cent of the paid up share capital is held by the Government of the State of Punjab;
