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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(vi) in Finance Act, 2020

(vi)"Government company" means a Government company as defined in clause (45) of section 2 of the Companies Act, 2013, (18 of 2013); which is engaged in the general insurance business and which has come into existence by operation of section 4 or section 5 or section 16 of the General Insurance Business (Nationalisation) Act, 1972; (57 of 1972).