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

State of Odisha - Subsection

Section 2(20) in The Orissa Municipal Corporation Act, 2003

(20)"company" means a company as defined in the Companies Act, 1956 or formed in pursuance of any Act of Parliament or of an Act of the Legislature of the State and includes any firm or association carrying on business in State of Orissa whether incorporated or not or its principal place of business is situated therein or not;