Section 2(4) in The Bombay Money Lenders Act, 1946
(4)"company" means a company as defined in the Indian Companies Act, 1913 (VII of 1913), or formed in pursuance of an Act of Parliament [of the United Kingdom] [These words were inserted by the Adaptation of Laws Order, 1950.] or by Royal Charter or Letters Patent, or by an Act of the Legislature of a British Possession;
