Section 2(2) in The Foreign Contribution (Regulation) Act, 1976
(2)which has set up candidates for election to any Legislature, but is not so registered or deemed to be registered under the Election Symbols (Reservation and Allotment) Order, 1968;(ii)a political party mentioned in Column 1 of Table I to the noti-fication of the Election Commission of India No. 56/J&K/84, dated the 27th September, 1984, as in force for the time being;](h)"prescribed" means prescribed by rules made under this Act;(i)"registered newspaper" means a newspaper registered under the Press and Registration of Books Act, 1867 (25 of 1867);(j)"subsidiary" and "associate" have the meanings, respectively, assigned to them in the Companies Act, 1956 (1 of 1956);(k)"trade union" means a trade union registered under the Trade Unions Act, 1926 (16 of 1926).Explanation .-For the purposes of this Act, a corporation incorporated in a foreign country or territory shall be deemed to be a multi-national corporation if such corporation-(a)has a subsidiary or a branch or a place of business in two or more countries or territories; or(b)carries on business, or otherwise operates, in two or more countries or territories.
