(2)"Company" means a company - (a) registered under any of the enactments relating to companies for the time being in force [in India or] [Substituted by section 4 of and the Third Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957), for the words 'in any State or' which were inserted by the Adaptation (Amendment) Order of 1950.] in the United Kingdom or in any of the British Dominion or in any of the Colonies or Dependencies of the United Kingdom [***] [These words 'or in British India, or any State in India' were omitted by the Adaptation (Amendment) Order of 1950.]; or(b)incorporated by an Act of Parliament [of the United Kingdom] [These words were inserted by the Adaptation (Amendment) Order of 1950.] or by Royal Charter of Letters Patent or by any [Central Act] [These words were substituted for the words 'Act of the Indian Legislature' by the Adaptation (Amendment) Order of 1950.];
