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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(h) in Tamil Nadu Infrastructure Development Act, 2012

(h)"Government company" means any company in which not less than fifty-one per cent of the paid-up share capital is held by the State Government or Governments and includes a company which is a subsidiary of a Government company as thus defined;